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Judgment
3 paragraphs · 54 words
Tyabji, J.—The Magistrate had no power to alter or review the order of 18th February J. 904, Tarbati Gharan Roy v. Sajjad Ahmad
Chowdhoy 35 C.K 350 : 12 C.W.N. 605 : 7 Cr. L.J. 401, In re Hari Lal Buck 22 B. K949. His order of 23rd August 1914 is, therefore, set
aside.