Q. Who were the advocates involved in the case M. Ahmed Meera Sahib vs Meeran Sahib?

For the Petitioner Messrs. V.L. Ethiraj, A.S. Sivakaminathan, Advocates. For the Crown Public Prosecutor.

Q. What are the equivalent citations for M. Ahmed Meera Sahib vs Meeran Sahib ?

The equivalence citation are99 IND. CAS. 944 ; AIR 1927 MAD 393 ; LQ/MadHC/1926/322 ;

M. Ahmed Meera Sahib Vs. Meeran Sahib On 13 August, 1926

Are you looking for a legal research tool ?

Do check other products like LIBIL, a legal due diligence tool to get a litigation check report and Case Management tool to monitor and collaborate on cases.

M. Ahmed Meera Sahib v. Meeran Sahib

(High Court Of Judicature At Madras)

Criminal Revision No. 228 Of 1926 & Criminal Revision No. 207 Of 1926) | 13-08-1926

Jackson, J

[1] If a Bench summons a person to appear on a certain day at 11 a. m. and the party appears and the Bench does not sit till 2 p. m. and the party does not wait, it cannot be said that the party has failed to appear within the mischief of Section 247, Criminal P. C.

[2] The petition is allowed, the judgment and acquittal are reversed, and the case remanded to the Bench of Sembiam for re-trial.

Advocate List

Bench

HON'BLE MR. JUSTICE JACKSON

Eq Citations

99 IND. CAS. 944
AIR 1927 MAD 393
LQ/MadHC/1926/322

Head Note

Criminal Procedure Code, 1973 — Ss. 246, 247 and 354 — Failure to appear — When not failure to appear — Bench summons person to appear on a certain day at 11 a. m. and the party appears and the Bench does not sit till 2 p. m. and the party does not wait — Held, it cannot be said that the party has failed to appear within the mischief of S. 247 — Criminal Trial — Retrial