High Courts

Queen vs Mozafar Khalifa

Calcutta High Court · Decided on 26 July 1872 · Citation: (1872) 07 CAL CK 0014

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Judgment

1 paragraphs · 31 words
1.

We concur with the Sessions Judge in the view he has taken of this case. The order of the Deputy Magistrate must be quashed, and the fine, if paid, refunded.