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AIR 1971 SUPREME COURT 1371
::1972 4 SCC 845
Supreme Court Of India
(From : Calcutta)*
Hon'ble Judge(s):
S. M. Sikri,
P. Jaganmohan Reddy
, JJ
Constitution of India , Art.136— Where the order of commitment passed by the Magistrate is not based on any evidence and it has the effect of harassing the appellant and the revision filed before the High Court is summarily dismissed, it is a fit case in which the commitment should be quashed. X-Ref. : Criminal P.C. (5 of 1898) , S.207A— (Para 5)
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