P L SIMON Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner is the appellant herein, who complains of non-cognizance of a complaint filed by him against the Station House Officer before the Commissioner of Police. The appellant alleged theft of a key chain and Rs.1,00,000/- from his vehicle and also Rs.2000/- from his pocket.

(2.) The respondents, however, contended before the learned Single Judge that, in fact gambling activities were carried on in the premises, which was styled as a Club and raids were conducted by some Officers and cases were registered against the members of the Club.

(3.) Admittedly, appellant has not approached the Magistrate under Section 156 of Code of Criminal Procedure and has chosen to invoke the extra ordinary jurisdiction under Article 226 of the Constitution.