MAHADEVASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These Criminal Petitions are filed under S.482 of the Cr. P.C. (the 'Code' for short) and are directed against the preliminary orders made by the Taluka Executive Magistrate, Tumkur Taluk, Tumkur under S.111 of the Code. Under the orders, challenged in these petitions, the Taluka Executive Magistrate has asked the petitioner in each of the petitions to show cause as to why he should not be ordered to execute a bond for Rs. 2,000/- with a surety for a like sum for keeping peace.

(2.) The petitions were listed for admission with copies of the petitions being served on the learned State Public Prosecutor, representing the respondent. They have been heard finally by consent of the learned Advocate for the petitioners and the learned High Court Government Pleader for the State.

(3.) Since the question of law involved in these petitions is common, the petitions are disposed of by this common order. Keep the original order in the records and proceedings of Criminal Petition No. 694/1988 and retain the copies thereof in each of the record and proceedings of the other petitions.