AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 79 words
1.
The clause of the Letters Patent to which the petitioner refers has nothing to do with criminal jurisdiction. It does not, therefore, justify the
appeal. The case of Navivahoo v. Narotamdas Candas ILR 7 Bom. 5 has been cited. This point, however, is only mentioned incidentally and does
not seem to have been considered. We are unable to agree with the decision. Section 195 of the Criminal Procedure Code is also inapplicable.
2.
The petition is therefore dismissed.