Q. Who were the advocates involved in the case In Re. V. Mekala Venkatapa vs ?

For the Petitioner V.S. Rangasami Ayyangar, Advocate. For the Crown The Public Prosecutor.

Q. What are the equivalent citations for In Re. V. Mekala Venkatapa vs ?

The equivalence citation are1940 MWN 531 ; AIR 1940 MAD 755 ; LQ/MadHC/1939/197 ;

Q. What was the bench assigned for the case In Re. V. Mekala Venkatapa vs ?

HONBLE MR. JUSTICE LAKSHMANA RAO

In Re. V. Mekala Venkatapa Vs. On 02 May, 1939

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In Re. V. Mekala Venkatapa v.

(High Court Of Judicature At Madras)

Criminal Revision No. 423 To 426 Of 1939 & Criminal Revision No. 393 To 396 Of 1939 | 02-05-1939

Lakshmana Rao, J.

The petitioners have been convicted under S. 510 of the Indian Penal Code, and it is not an offence involving a breach of the peace. The order for security under S. 106 of the Criminal Procedure Code, is therefore unsustainable and it is set aside. Otherwise these petitions are dismissed.

Advocate List

For the Petitioner V.S. Rangasami Ayyangar, Advocate. For the Crown The Public Prosecutor.

Bench

HON'BLE MR. JUSTICE LAKSHMANA RAO

Eq Citations

1940 MWN 531
AIR 1940 MAD 755
LQ/MadHC/1939/197

Head Note

Criminal Procedure Code, 1973 — S. 106 — Security for good behaviour — Conviction under S. 510 IPC — Held, not an offence involving a breach of peace — Hence, order for security under S. 106 CrPC is unsustainable and is set aside