Allahabad High Court
Bahadur Of Bahadre vs Emperor on 12 November, 1925
Equivalent citations: 92IND. CAS.460
JUDGMENT Kanhaiya Lal, J.
1. A notice was issued by a Police Officer under Section 160 of the Cr. P.C. requiring the petitioner, Bahadur a, to attend the enquiry. He is said to have refused to take the notice. He has been tried and convicted of an offence under Section 173 of the Indian Penal Code. This does not, however, amount to an offence of intentionally preventing service Sahdeo Rai v. Emperor 46 Ind. Cas. 522 : 40 A. 577 : 16 A.L.J. 453 : 19 Cr. L.J. 746.
2. The conviction and sentence are, therefore, set aside. The fine, if paid, will be refunded.