High CourtsSingle Bench

In Re: The Public Prosecutor

Madras High Court · Decided on 27 June 1950 · Citation: AIR 1951 Mad 607 : (1951) 1 MLJ 14

HON’BLE JUDGES
Panchapakesa Ayyar, J
ACTS & SECTIONS REFERRED
Reformatory Schools Act, 1897 — Section 8
CASE NUMBER
Criminal Revision Case No. 695 and Cri. Revision Petition No. 639 of 1950
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Judgment

6 paragraphs · 130 words

Panchapakesa Ayyar, J.—The learned Public Prosecutor is right when he says that there is no provision to direct an order of detention in a

Borstal School to run consecutively with such a previous order of detention, as in the case of a sentence of imprisonment. Besides detention in a

Borstal School is a reformatory measure I like admonition and there is little point in piling detention on detention any more than in giving admonition

after admonition. So, the learned Magistrate''s order directing this detention to be consecutive to the previous one is set aside, and the detention

directed here is allowed to be merged in the previous detention (ordered in C. C. No. 6 of 1950, Sub-Divisional Magistrate Narasaraopet) and to

run concurrently with it till that term is over.