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Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • V.S Rangasami Iyengar, for Petr.
  • Public Prosecutor, for Crown.
Judges
  • Lakshmana Rao, J.
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Advocates
  • V.S Rangasami Iyengar, for Petr.
  • Public Prosecutor, for Crown.
Judges
  • Lakshmana Rao, J.
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Smart Summary

    V. Mekala Venkatapa v. Emperor.

    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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    Comments

    V. Mekala Venkatapa v. Emperor.
    (May 2, 1939)