Report No. 33

32. Information given to police.-

Information given to the police to check crime is, no doubt, privileged1. (The privilege is a qualified one2).

1. Padmvre v. Lawrence, (1840) II Ad and El 380; see Gatley on Libel and Slander (1960), p. 212, f.n. 22. For facts of the case, see ibid., p. 215, f.n. 46.

2. See Gatley, p. 213.