ZAKIAMLOVA Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) THIS application is from jail by the petitioner who was arrested on 29 -9 -70 at Silchar town. The report to the Magistrate is in the following terms and we would like to quote the same in extenso:

(2.) THE material portion of Section 54 of the Code of Criminal Procedure which is called in aid by the learned Public prosecutor and under which the report was submitted, may be read: