SUBODH CHANDRA ROY CHOWDHRY Vs. EMPEROR

JUDGEMENT

(1.) This Rule was obtained under Section 191 of the Criminal P. C..

(2.) The circumstances are as follows: Subodh Chandra Roy Chowdhry, a servant of the Jodhpur State, was arrested by the Calcutta Police without a warrant on August 11th. He was produced before the Deputy Commissioner on August 13th, when an application for bail was practically refused, for the sum demanded was prohibitive.

(3.) It appears that the Calcutta Police received two telegrams on or about August 11th. The first, in addition to personal description, said "wanted for embezzlement." The second, in addition to suggestions about possible movements, said "embezzlement of money to the value of a couple of lakhs of rupees." This was all the information which the Calcutta Police had when they arrested the man, and the search of his house yielded nothing. Both these telegrams were sent by "Police" without further specification.