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Issur Chunder Nath vs Kali Churn Nath and Another

Calcutta High Court · Decided on 15 May 1882 · Citation: (1882) ILR (Cal) 883

HON’BLE JUDGES
Prinsep, J · O''Kinealy, J
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Judgment

1 paragraphs · 55 words

Prinsep, J.—We see no reason to interfere. We agree with the judgment of another Division Court in the case of Shonai Paramanick 1 C.L.R., 486 that the Magistrate having satisfied himself (as in the case now before us) that there was no cause for acting u/s 521, was at liberty to let the matter drop.