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Hajee Mohammad Kadir Sheriff v. Rahimatullah Sahib

Hajee Mohammad Kadir Sheriff v. Rahimatullah Sahib

(High Court Of Judicature At Madras)

| 15-02-1939

Lakshmana Rao, J.—The facts alleged do not constitute an offence u/s 171(g), I.P.C., and the order of the Sub-divisional Magistrate is unsustainable. It is therefore set ' aside and there will be further inquiry into the complaint in accordance with law.

Advocate List
Bench
  • HON'BLE JUSTICE LAKSHMANA RAO
Eq Citations
  • 1939 MWN 610
  • AIR 1940 MAD 230
  • LQ/MadHC/1939/75
Head Note

Criminal Trial — Ss. 171 and 171(g), IPC — Offence under S. 171(g) — When does it arise