EMPEROR Vs. NENSI HANSRAJ

JUDGEMENT

(1.) The applicants are persons accused of a non-bailable offence before the Chief Presidency Magistrate to whom an application was made that they might be released on bail.

(2.) As however there appeared to the Magistrate to be reasonable grounds for believing that the applicants were guilty of the offence of which they were accused, he refused the application in conformity with the provisions of Section 497, Sub-section (i) of the Code of Criminal Procedure.

(3.) So it is that a similar application is made to this Court.