Madras High Court
Queen-Empress vs Venkataratnam Pantulu on 2 October, 1895
Equivalent citations: (1896)ILR 19MAD14
JUDGMENT
1. We are not prepared to hold that the Chief Presidency Magistrate was wrong in refusing a copy of the charge-sheet to the prisoner's attorney at the present stage of the proceedings.
2. The petition is dismissed.
3. Gordon, Attorney for Petitioner.