NANDI BEVOOR VIRUPAKSHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter though listed for admission is heard finally by consent of the Learned advocates appearing for both parties.

(2.) This Revision Petition, one under Section 397 of the Code of Criminal Procedure, 1973 (for short the 'Code') is by the respondents before the Sub-Divisional Magistrate, Hospet in Proceedings No. MAG. 36/8586, a proceedings initiated upon a complaint filed by the Sub Inspector of Police, Hirehadagali to take action under Section 107 of the Code. They have assailed in this Revision Petition an order passed by the Sub-Divisional Magistrate under Section 111 of the Code.

(3.) The Learned Counsel appearing for the petitioners contended inter alia that the order in question is defective inasmuch as the Learned Sub-Divisional Magistrate has exceeded his jurisdiction in calling upon the petitioner to show cause why they should not be ordered to execute a bond for maintaining law and order in addition to keeping the peace as required under Section 107 of the Code, It seems to me, this objection raised by the Learned Advocate appearing for the petitioners is well-founded.