JOGENDRA NATH MOOKERJEE Vs. EMPEROR

JUDGEMENT

(1.) This is a rule to show why the order of the Subdivisional Magistrate of Rampore Hat directing the prosecution of the petitioner under Section 211 of the Indian Penal Code should not be set aside.

(2.) The facts are that the petitioner, on the 22 May, last, instituted proceedings at the thana against two persons for an offence under Section 436 of the Indian Penal Code, i.e., of mischief by fire.

(3.) The police investigated the case and reported it to be false.