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Krishnanund Das vs Hari Bera

Calcutta High Court · Decided on 4 September 1885 · Citation: (1885) ILR (Cal) 58

HON’BLE JUDGES
Richard Garth, C.J · Wilson, J · Prinsep, J · O''Kinealy, J · Field, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1898 (CrPC) — Section 195
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Judgment

1 paragraphs · 56 words

Richard Garth, C.J.—In our opinion no notice is necessary to the person against whom it is intended to proceed, before the Court, before which the alleged offence has been committed, can, u/s 195 of the Code of Criminal Procedure, sanction a complaint being made to a Magistrate regarding one of the offences specified in that section.