AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 153 wordsThis must be taken as a petition of revision directed solely against the order of the Tahsildar magistrate refusing to give a copy of the
magistrate''s judgment, the refusal having been based on the ground that the petitioner ought to pay eight annas search fees along with his
application for copy under the Board''s Standing Order No. 173.
The application for copy was made to the officer as a magistrate (a Criminal Court) by an accused convicted by him and the Board''s Standing
Order has absolutely no relevancy to such an application. An application of that kind is governed by Rule 188 of the Criminal Rules of Practice
framed by the High Court under the powers vested in the High Court by Section 554, Sub-section 2 Clause (e) of the Criminal Procedure Code.
The magistrate is therefore directed to give the copy applied for without further delay. A. V. V.