SAMAD KHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE applicant has filed this petition for quashment of the criminal/preventive proceeding in Criminal case No. 214/2002 pending before the Sub divisional Magistrate, Balod whereby the sub Divisional Magistrate vide order dated 7. 9. 2002 has initiated the proceedings under Section 110 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the code' ).

(2.) THE order is challenged on the ground that without following the procedure prescribed and without passing any preliminary order under Section 111 of the Code or without passing any order under sub-section (3) of Section 116 of the Code, the Court below has passed the order sending the applicant in jail and afterwards released him on bail and thereby committed an illegality.

(3.) I have heard learned counsel for the parties.