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V. Mekala Venkatapa v. Emperor.
Madras High Court
May 2, 1939
The petitioners have been convicted under S. 510 of the I.P.C and it is not an offence involving a breach of the peace. The order for security under S. 106 of the Cr.P.C is therefore unsustainable and it is set aside. Otherwise these petitions are dismissed.
N.T.R
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