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Judgment
10 paragraphs · 200 wordsIn our opinion the order of the Sub-Magistrate which we are asked to revise, does not satisfy the requirements of Section 144 Criminal
Procedure Code and must be considered to be passed without jurisdiction. Section 144 applies to temporary orders in urgent cases of nuisance or
apprehended danger, and it is distinctly provided that, except when specially extended by a notification of Government no such order shall remain
in force for more than 2 months. Neither in the present order itself nor in the records referred to as forming the basi3 of it, is there any indication of
urgency and the order itself does not set forth the material facts of the case as required by law. The order purports to review a previous order
prohibiting the Pathiyar procession for two months from 3rd July 1913. It is in effect a second extension for 2 months of an order dated the 2nd
May 1913 prohibiting the procession.
It is open to the District Magistrate to address Government for issue of a certificate under clause 5 of the section : but the present order is in
contravention of the same and ultra vires.
It is hereby set aside.