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Taki Mahomed Mandal vs Krishna Nath Rai and Others

Calcutta High Court · Decided on 24 April 1871 · Citation: (1871) 04 CAL CK 0001

CASE NUMBER
Reference to the High Court, under section 434 of the Code of Criminal Procedure, by the Officiating Sessions Judge of Jessore, in his letter No. 43, dated the 10th March 1871
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Judgment

1 paragraphs · 32 words

Jackson, J.—We agree with the Magistrate and the Sessions Judge. We quash the order of the Deputy Magistrate, dismissing the complaint for default, and direct that he proceed therewith according to law.