Purno Chandra Ghosh Vs Hurish Chandra Ghosh

Calcutta High Court 2 Aug 1911 Rev. No. 709 of 1911 (1911) 08 CAL CK 0008
Result Published

Judgement Snapshot

Case Number

Rev. No. 709 of 1911

Final Decision

Dismissed

Judgement Text

Translate:

1. We are of opinion that this rule must be discharged inasmuch as there is no criminal complaint within the meaning of sec. 4 of the Code of Criminal Procedure upon the record, and the Magistrate therefore was neither bound to issue process nor to dismiss the petition. The Petitioner has his remedies in other ways which we need not specify.

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