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Judgment
6 paragraphs · 127 words
Ayling, J.—The Magistrate had jurisdiction to pass the order sought to be revised and there is no ground for interference with it.
2.
The term of the order expires to-morrow; and it is observed for the guidance of the Magistrate that repeated recourse should not be had to the
provisions of Section 144 in the same dispute. If it is considered probable that danger to the public peace may remain after the expiry of two
months from the date of an order u/s 144, steps should be taken in due course to obtain an order of Government under Clause 5 of that section, or
recourse should be had to the provisions of Chapter XIL, or Section 107, of the Criminal Procedure Code.
3.
The petition is dismissed.