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[Cites 0, Cited by 7]

Bombay High Court

Emperor vs Suleman Ibrahim Nakhuda on 2 March, 1911

Equivalent citations: (1911)13BOMLR201

JUDGMENT

 

 Heaton, J. 
 

1. I agree. I cannot see that the commitment is illegal. It may be convenient or it may be indiscreet, but we are only concerned with the question of illegality. Therefore, I agree with the order proposed.