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Judgment
8 paragraphs · 130 wordsThe Magistrate is required by Section 202 of the Criminal Procedure Code to record reasons before referring a case under that section for
enquiry by the police.
We do not think, however, having considered the statement of the Magistrate sent up u/s 441 and the documents brought to oar notice that this
is a case in which the complainant has suffered in any way owing to this omission.
Section 203 of the Criminal Procedure Code also requires the Magistrate to record reasons for dismissing a complaint and this has not been
done. This is an irregularity but the statement u/s 441, Criminal Procedure Code, supplies the omission and having considered, that statement we
are not prepared to interfere with the order made.
We dismiss the petition.