STATE OF MYSORE Vs. KANNAN

JUDGEMENT

(1.) All these petitions arise out of the orders passed by the Sub Divisional Magistrate, Mysore, holding that there were no sufficient grounds for proceeding against the respondents and releasing them forthwith. Aggrieved by these decisions, the Slate has preferred these revision petitions.

(2.) As the question that is involved in all these revision petitions is one and the same, they are disposed of by this common order.

(3.) On various dates in the year 1969 one or the other Police Officers apprehended respondents at mid-night as they were found in suspicious circumstances and when the Police Officers questioned them, they were not able to give satisfactory explanation for their presence at that time in those places They were taken into custody under S.55 of the CrlPC and a case was registered against each of the respondents both under Ss.55 and 109 of the CrlPC. Pending investigation, respondents were produced before the Sub Divisional Magistrate, Mysore, who parsed the impugned orders releasing the respondents.