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Judgment
2 paragraphs · 76 words
Mitter, J.—The conviction seems to be illegal. Assuming that Shasti Napit was legally arrested u/s 94 of the Criminal Procedure Code, he was not lawfully detained in custody for any offence, and could not therefore be punished u/s 224 of the Penal Code; nor could he have been punished u/s 225A, as he had not failed to furnish security for good behaviour.
2.
The conviction must be set aside and She warrant for his imprisonment cancelled.