NARAIN Vs. EMPEROR

JUDGEMENT

(1.) AFTER perusal of the order of reference made by the Sessions Judge, I am satisfied that this is a case in which the order of commitment should be quashed on a point of law. The absence of the certificate of the Political Agent, as required by Section 188 of the Code of Criminal Procedure, is in this instance an absolute bar to the trial of this case see Queen-Empress v. Ram Sundar 19 A. 109 : A.W.N. (1896) 196 : 9 Ind. Dec. (N.S.) 71. I quash the commitment proceedings accordingly.