Madras High Court
Queen-Empress vs Subrahman1A Ayyar on 23 August, 1900
Equivalent citations: (1901)ILR 24MAD161
JUDGMENT
1. In our judgment this Court has jurisdiction to make an order, in this case, releasing the accused on bail pending the decision of the Privy Council.
2. Having regard to the rule laid down by the Judicial Committee in Ex parte Carew [1897] A.C., 719, at p. 721 as to the circumstances in which an appeal in a criminal matter will be admitted by the Privy Council, we think we ought to allow the accused to be released on bail in the present case.
3. The accused will be released on bail on entering into his own recognizances for Rs. 10,000 and on the recognizances of two sureties for Rs. 5,000 each.