Chilukuri Veerabhadra Rao
v.
Sreepada Krishnamurthi Sastri
(High Court Of Judicature At Madras)
Criminal Revision No. 576 Of 1939 & Criminal Revision No. 535 Of 1939 | 03-11-1939
The order of the Sessions Judge directing the destruction of the books cannot be sustained but passages specified in the list appended are objectionable and the pages containing those passages will be destroyed. The petitioner may, if she desires, reprint the unobjectionable portion of those pages and insert them in the book.
Advocates List
For the Appearing Parties D. Suryaprakasa Rao, Messrs. K. Ramamurthi, K. Someswara Rao, Advocates, The Public Prosecutor.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE LAKSHMANA RAO
Eq Citation
1940 MWN 532
AIR 1940 MAD 953
LQ/MadHC/1939/379
HeadNote
Penal Code, 1860 - S. 292 & S. 295-A(2) — Books containing objectionable passages — Destruction of objectionable pages directed
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