LACHHI RAM Vs. EMPEROR

JUDGEMENT

(1.) This case was referred to a Bench of two Judges by a Single Judge. The referring order, which states the facts of the case, may be read. There is a slight error in the referring order. It is stated therein that: the warrant which was issued by the Superintendent of Police on the basis of credible information...was directed not to a sub-inspector or officer not below....

(2.) The passage should read as follows: The warrant which was issued by the Superintendent of Police on the basis of credible information...was directed not to an inspector or officer not below....

(3.) Paragraph 333 in Ch. 26 of the U.P. Police Regulations, enjoins that the warrant issued under Section 5, Public Gambling Act, 1867, should be directed to an Inspector or officer not below the rank of a Sub-Inspector in charge of a police station.