F A BROWN Vs. ANANDA LAL MULLICK

JUDGEMENT

(1.) In this case the petitioner, Mr. Brown, on the 25th of February 1915, laid an information at the Chitpore Police Station, charging one A.L. Mullick, who was the Managing Director of the company in which Mr. Brown was a share holder, with the theft of certain steel joists and other articles belonging to the company. The Engineer of the company was charged with aiding and abetting the alleged offence, The Sub-Inspector after investigating the matter refused to take action upon the information.

(2.) Thereupon, the petitioner, on the 1st of March 1915, lodged a complaint before the Sub- Divisional Officer of Sealdah, and the charge which was alleged in that complaint was under Section 380 of the Indian Penal Code against A.L. Mullick, namely, theft, and against the Engineer, for aiding and abetting that offence.

(3.) This was sent by the Sub-Divisional Officer to the Honorary Magistrate at Sealdah for disposal.