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Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Mr. K.V.L Narasimham, for the Petitioner.
  • Mr. N. Somasundaram, for the Respondents.
  • The Public Prosecutor for the Crown.
Judges
  • Lakshmana Rao, J.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
  • Mr. K.V.L Narasimham, for the Petitioner.
  • Mr. N. Somasundaram, for the Respondents.
  • The Public Prosecutor for the Crown.
Judges
  • Lakshmana Rao, J.
See more information ...
Smart Summary

    Maruda Pillai v. Narayanaswami Pillai And Another S

    The view of the District Magistrate that no appeal lies against the refusal of a public servant to file a complaint under S. 188 of the Indian Penal Code is correct and there is no substance in this revision petition. It is therefore dismissed.

    N.R.RPetition dismissed.

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    Comments

    Maruda Pillai v. Narayanaswami Pillai And Another S
    (Sep 27, 1938)