AIR 1953 MADRAS 953

Madras High Court

Hon'ble Judge(s): Somasundaram , J

(A) Criminal P.C. (5 of 1898) , S.6— 'Court' - Meaning. Words and Phrases - Court. There is no definition of 'Court' in the Criminal Procedure Code. But a "Court" is ordinarily understood as "a place where justice is judicially administered." For the sake of brevity the Code uses the term 'Court' and 'Magistrate' generally if not always, as convertible terms. 39 Cal 953 (PC), Rel. on.(Para 6) Anno : Cr. P.C., S.6 N.1. (B) Criminal P.C. (5 of 1898) , S.18— Commissioner of Police, Madras. Madras City Police Act (3 of 1888) , S.7— In the Code wherever there is reference to the Presidency Magistrate it can only mean and refer to the Presidency Magistrate appointed under S.18 of the Code. The Commissioner of Police, Madras and his deputies who are Presidency Magistrates by virtue of their office are not Presidency Magistrates appointed under S.18. Though they may have the powers of Presidency Magistrates by virtue of S.7 of the Madras City Police Act, they are not Courts of Presidency Magistrates under the Code.(Para 6) (C) Criminal P.C. (5 of 1898) , S.93A— Application to Commissioner of Police, Madras - Warrant of arrest from....