MAKHAN LAL CHATTERJEE Vs. EMPEROR

JUDGEMENT

(1.) In this case a Rule was issued to show cause why a certain order should not be set aside.

(2.) The accused was charged with cheating or, alternatively, criminal breach of trust. During the investigation it appeared that the accused had an account with a Bank, and the Police served a stop order on the Bank to prevent the accused from operating on his account.

(3.) The Magistrate modified this by making an order that Rs. 75 out of the account might be paid to the petitioner for the purposes of his defence, or otherwise; but the rest of the money would be detained pending the disposal of the case.