BALTHASAR Vs. EMPEROR

JUDGEMENT

(1.) This is a rule calling on the Chief Presidency Magistrate to show cause why certain proceedings had in his Court culminating in an order, dated February 14th, holding the petitioner to bail with two sureties to appear before the Magistrate at Bangalore should not be set aside.

(2.) It appears that the petitioner was arrested without warrant on February 13th. On February 14 he was brought before the Presidency Magistrate charged with the offence of cheating, and the order, of which he now complains, releasing him on bail, was made on that date.

(3.) A warrant for his arrest on the charge of cheating was issued by the Political Agent at Mysore on February 15th. The warrant was addressed to the Chief Presidency Magistrate by the Political Agent at Mysore under Section 7 of the Extradition Act.