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2 paragraphs · 100 wordsKanhaiya Lal, J.—A notice was issued by a Police Officer u/s 160 of the Cr. P.C. requiring the petitioner, Bahadur a, to attend the enquiry. He is said to have refused to take the notice. He has been tried and convicted of an offence u/s 173 of the Indian Penal Code. This does not, however, amount to an offence of intentionally preventing service Sahdeo Rai v. Emperor 46 Ind. Cas. 522 : 40 A. 577 : 16 A.L.J. 453 : 19 Cri. L.J. 746.
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The conviction and sentence are, therefore, set aside. The fine, if paid, will be refunded.