HIRALAL CHANDRA PODDAR Vs. JOGENDRA NATH LASKAR

JUDGEMENT

(1.) WE accept the Reference for it appears that the warrant does not contain the name of Hiralal who was to be apprehended thereunder except in a heading where he is described as a party to a suit which is non-existent. Under the circumstances, the warrant clearly was bad and we accept the Reference on that ground and set aside the conviction and sentence of the accused.

(2.) THE bail-bonds are vacated.