High CourtsDivision Bench(1895) 10 MAD CK 0009

Queen-Empress vs Venkataratnam Pantulu

Madras High Court · Decided on 2 October 1895 · Citation: (1896) ILR (Mad) 14

HON’BLE JUDGES
Arthur J.H. Collins, C.J · Parker, J

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Judgment

4 paragraphs · 42 words
1.

We are not prepared to hold that the Chief Presidency Magistrate was wrong in refusing a copy of the charge-sheet to the prisoner''s attorney at

the present stage of the proceedings.

2.

The petition is dismissed.

3.

Gordon, Attorney for Petitioner.