ALARK SINGH Vs. UDAI PRAKASH AND ANR.

JUDGEMENT

(1.) A short legal proposition involved in the present revision petition is as follows:

(2.) The facts giving rise to the present proceedings can be enumerated as under:

(3.) It may be referred here that F.I.R. was registered on account of theft, house -breaking etc. having been committed in the Royal Place at Nahan. It was averred in the complaint also that inspite of the written information having been lodged with the police station at Nahan that the aforesaid offences have been committed by the accused in the manner detailed in the report lodged to the police, but no action had been taken. The subject -matter of the theft was reported to be wealth amounting to lacs of rupees.