Bombay High Court
Timapa Shanbhog vs Maneshvar Kashi on 28 November, 1884
Equivalent citations: (1885)ILR 9BOM181
JUDGMENT Charles Sargent, C.J.
1. We think that the warrant of committal to jail having been made out, the discharge o the defendant whilst in confinement in the Court-house for non-payment of the instalment of subsistence allowance must be regarded as a discharge from jail within the meaning of Section 341 of the Code of Civil Procedure.