EMPEROR Vs. KHWAJA NAZIR AHMED

JUDGEMENT

(1.) THIS appeal is brought from a judgment and order of the High Court of Judicature at Lahore, on October 24, 1941 (Criminal Revision Side);. The question raised is stated, and their Lordships think correctly stated, in the case presented by the respondent to be whether the High Court had power, under Section 561A of the Code of Criminal Procedure, to quash all proceedings taken in pursuance of two first information reports.

(2.) THE complainant in each case was one S. M. Saleh : the earlier report was made on August 31, 1941, and the later on September 5 of the same year.

(3.) APART from this, the later report though again it condescends upon rather meagre particulars, plainly indicates an accusation of an offence against Section 409 and the offence is so described.