B M BAJORIA Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Articles 226 and 227 of the Conctitution of India by B. M. Bajoria of Calcutta against (1) The Union of India. (2) The Company Law Board, (3) Shri S. S. Singh, Under Secretary, Company Law Board and (4) The Director, Special Police Establishment, CBI, New Delhi.

(2.) The facts giving rise to the petition are as below : The petiri G. Srinivasan, Assistant Inspecting Officer, Company Law Board, visited the office of the Company and carried out an inspection of the books of accounts and other records of the Company by virtue of authority conferred by section 209 of the Companies Act, 1956. Shri Srinivasan made a report of the outcome of the inspection to the Company Law Board. The Company Law Board considered the report. On January 25, 1969 Shri S. S. Singh respondent No. 3 addressed the following letter to the Director, Special Police Establishment, CBI,. New Dhi, respondent No. 4 :-

(3.) Respondent No: 4 then took cognizance and had a case registered on the basis of the above letter. Copy of the First Information Report was forwarded by the police to the magistrate having jurisdiction.