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Judgment
6 paragraphs · 88 wordsSomasundaram, J.
When Muthalif left India there was no warrant against him.
The warrant was issued only on 10th November 1970. On that day he was in Singapore. For taking proceedings under Ss. 87 and 88 of the Code
of Criminal Procedure, there must have been a warrant and for escaping this warrant, the concerned person should have absconded. This is not the
case here. The orders for attachment and proclamation are thus without jurisdiction They are set aside. The reference is accepted and the revision
is allowed.