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CaseIQ

Maruda Pillai v. Narayanaswami Pillai And Another S

Madras High Court

Sep 27, 1938

Judgment

CaseIQ

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.

Maruda Pillai v. Narayanaswami Pillai And Another S

Criminal Revision Case No. 328 of 1938. Criminal Revision Petition No. 313 of 1938.