(1.) By this petition under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the Code) the petitioners have prayed that proceedings under Sections 107 and 151 of the Code initiated by the Special Executive Magistrate by a notice dated 22nd of September 1989 with respect to each of them be quashed.
(2.) The petitioners have challenged the proceedingi on the ground that the impugned notices were issued in a mechanical manner, on cyclostyled. forms, and without application of mind.
(3.) In view of the nature of challenge raised by the petitioners, recorda of proceedings before the Executive Magistrate were called for and have been amined.