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Queen-Empress vs Madho

Allahabad High Court · Decided on 3 May 1886 · Citation: (1886) ILR (All) 291

HON’BLE JUDGES
Straight, O.C.J. · Tyrrell, J · Oldfield, J · Brodhurst, J
RESULT
Disposed Of
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Judgment

1 paragraphs · 60 words

Straight, Offg. C.J, Oldfield, Brodhurst and Tyrrell, JJ.—We assume, for the purpose of answering this reference, that there was a withdrawal of the case; and we desire only to say that we are satisfied that the person charged with the prosecution had not the power of a Public Prosecutor, with regard to withdrawal, u/s 491 of the Criminal Procedure Code.