STATE Vs. ITTIAVIRAH APPREHEN

JUDGEMENT

(1.) The order sought to be appealed from is "no final order" within the meaning of Art.134(1) of the Constitution. Hence the order is not appealable. Vide 1948 (1) MLJ 103 FC (Kuppuswami Rao v. The King) interpreting similar words in S.205(1) of the Government of India Act of 1935. We do not therefore have to consider whether on the merits this is a fit case for appeal. Rejected.