High Courts

S. Paramananda Nadar vs Karunakara Doss and Another

Madras High Court · Decided on 17 February 1914 · Citation: AIR 1914 Mad 387(1) : (1914) 27 MLJ 617

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Judgment

5 paragraphs · 100 words
1.

The complaint in this case was preferred by the present petitioner purporting to act in virtue of an express authorisation by the Municipal

Secretary to whom the powers of the Chairman u/s 280 District Municipalities Act are said to have been delegated u/s 39 A. It is clearly not

competent for the Municipal Council to withdraw the complaint and the complainant has not withdrawn it-

2.

We set aside the order of acquittal passed u/s 248 of the Criminal Procedure Code and direct the Magistrate to restore the case to his file and

dispose of it according to law.