Calcutta High Court
Keshab Lal Dutta And Ors. vs Emperor on 6 July, 1927
Equivalent citations: AIR1928CAL272, AIR 1928 CALCUTTA 272
ORDER
1. No cause is shown. We have examined the record for ourselves and we are satisfied that the conviction of the petitioners is illegal in the circumstances stated. There was undoubtedly a notification under Section 30 of the Police Act in 1926, but that could not be held to be operative after the occasion which called for the notification had passed away. In this view of the matter, the Rule is made absolute, the conviction and sentence of the petitioners are set aside and the fines, if paid, be refunded.