RAGHAVENDRA RAO Vs. TALUKA MAGISTRATE RAICHUR

JUDGEMENT

(1.) The petitioners are called upon by a preliminary order under S.lll of the CrPC to show cause as to why each of them should not be ordered to execute a bond for Rs. 1,000 for maintaining peace for a period of three months. The said order is challenged in this petition under S.482 of the CrPC.

(2.) The main ground of attack is that the impugned order does not satisfy the requirements of S.111 of the CrPC; so much so, it does not give specific information upon which the learned Magistrate satisfied himself as to the likelihood of breach of peace.

(3.) In my opinion, the contention urged is well-founded, if one peruses the impugned order. It reads :