High CourtsDivision Bench

Chunder Koomar Poddar vs Chunder Kanta Ghose and Another

Calcutta High Court · Decided on 19 November 1885 · Citation: (1885) ILR (Cal) 521

HON’BLE JUDGES
Tottenham, J · Agnew, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 145
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Judgment

1 paragraphs · 26 words
1.

This case merely followed the interpretation put on Section 145 of the Criminal Procedure Code, in the case of Ambler v. Pushong ILR Cal. 365.