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In Re S.s. Pattabi Rama Iyer v.

In Re S.s. Pattabi Rama Iyer
v.

(High Court Of Judicature At Madras)

Criminal Revision No. 1048 Of 1940 & Criminal Revision No. 997 Of 1940 | 06-02-1941

The petitioner appears to have admitted the offence under a misapprehension and his request for a re-trial cannot be resisted. The conviction is therefore set aside and there will be a re-trial in accordance with law.

Advocates List

For the Petitioner S.S. Ramachandra Iyer, Advocate. For the Crown V.L. Ethiraj, 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

AIR 1941 MAD 675

LQ/MadHC/1941/46

HeadNote

Narcotic Drugs and Psychotropic Substances Act, 1985 — S. 20 — Re-trial — Admission of offence under a misapprehension — Held, petitioner appears to have admitted the offence under a misapprehension and his request for a re-trial cannot be resisted — Conviction set aside and re-trial directed

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