Madras High Court
Hajee Mohammad Kadir Sheriff vs Rahimatullah Sahib on 15 February, 1939
Equivalent citations: AIR1940MAD230, AIR 1940 MADRAS 230
ORDER Lakshmana Rao, J.
1. The facts alleged do not constitute an offence under Section 171(g), I.P.C., and the order of the Sub-divisional Magistrate is unsustainable. It is therefore set ' aside and there will be further inquiry into the complaint in accordance with law.