MUNDLUR NABAYANA RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned government pleader for the respondent.

(2.) THE present revision petition has been filed by the petitioner against whom a show-cause notice under Section 58 of the Karnataka police Act, 1963, was issued by the sub-divisional magistrate, bellary, to take action against the revision petitioner under Section 55 of the. Karnataka Police Act.

(3.) SECTION 55 of the Karnataka Police Act contemplates removal of a person about to commit an offence. The show-cause notice issued by the sub-divisional magistrate (present respondent) to the revision petitioner says that he was satisfied on credible material placed before him that the movements and acts of the revision petitioner were alarming, dangerous and fraught with violence. That order has been passed on 16-4-1994.