Q. What are the equivalent citations for Swaminatha Mudaliar vs Gopalakrishna Naidu ?

The equivalence citation are30 IND. CAS. 144 ; AIR 1916 MAD 1106 1 ; LQ/MadHC/1915/143 ;

Swaminatha Mudaliar Vs. Gopalakrishna Naidu On 18 March, 1915

Open iDraf

Swaminatha Mudaliar v. Gopalakrishna Naidu

Swaminatha Mudaliar
v.
Gopalakrishna Naidu

(High Court Of Judicature At Madras)

No. | 18-03-1915

Ayling, J.

[1] The Magistrate had jurisdiction to pass the order sought to be revised and there is no ground for interference with it.

[2] The term of the order expires to-morrow; and it is observed for the guidance of the Magistrate that repeated recourse should not be had to the provisions of Section 144 in the same dispute. If it is considered probable that danger to the public peace may remain after the expiry of two months from the date of an order under Section 144, steps should be taken in due course to obtain an order of Government under Clause 5 of that section, or recourse should be had to the provisions of Chapter XIL, or Section 107, of the Criminal Procedure Code.

[3] The petition is dismissed.

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HON'BLE MR. JUSTICE AYLING

Eq Citation

30 IND. CAS. 144

AIR 1916 MAD 1106 1

LQ/MadHC/1915/143

HeadNote

Cr. P.C., 1973 — S. 144 — Repeated recourse to S. 144 in the same dispute — Held, should not be had — If it is considered probable that danger to public peace may remain after expiry of two months from the date of an order under S. 144, steps should be taken in due course to obtain an order of Government under cl. 5 of S. 144, or recourse should be had to provisions of Ch. XII or S. 107, Cr. P. C.