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Mahim Chandra Roy v. A.H Watson

Calcutta High Court

Feb 10, 1928

Judgment

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Important Paras

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Chotzner, J.:— We are of opinion after hearing the learned Vakil for the petitioner that this rule should be made absolute on the sixth ground specified in the petition. We, therefore, remit the case to the learned Magistrate so that the petitioner may be given an opportunity of proving his case.

Gregory, J.:— agreed.

G.S

Rule absolute.

Mahim Chandra Roy v. A.H Watson

Criminal Revision No. 1225 of 1927, against the order of G.C Sankey, Sessions Judge of 24-Parganas, affirming the order of S.C Sinha, Police Magistrate of Sealdah