DE ROZARIO Vs. GULAB CHAND ANUNDJEE

JUDGEMENT

(1.) This is a suit for malicious prosecution.

(2.) The plaintiff alleges in the plaint that on the 16 June 1909 the defendant falsely, maliciously, and without any reasonable and proper cause, laid a complaint under Section 380 of the Indian Penal Code against the plaintiff before the Chief Presidency Magistrate, and also asked for a search warrant against her.

(3.) The 7 paragraph of the plaint alleges that the Magistrate sent the case to the Police for enquiry and report, but the defendant thereafter wrote to the Police Inspector stating that he did not want to proceed with the case or the house of the plaintiff to be searched. Paragraph 10 of the plaint alleges that a fresh complaint was made against the plaintiff through one Bissonath Dubay, but the said complaint was also dismissed.