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Report No. 58

(a) Habeas corpus- Every High Court could issue a direction of the nature of a habeas corpus1 under section 491 of the Code of Criminal Procedure, 1898. The jurisdiction was statutory2. After the amendment made in 1923, it was not confined to the ordinary original limits of the High Court's jurisdiction. Any High Court could issue the direction within the limits of its "appellate criminal jurisdiction,"



Structure and Jurisdiction of the Higher Judiciary Back




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