PANNA LAL Vs. STATE

JUDGEMENT

(1.) On 24th May, 1978 Sub-Inspector Shyam Lal made a report to the Sub-Divisional Magistrate, Kotwali, Delhi that he was on patrol duty at Nicolson Road and he saw Panna Lal @ Panna running away on seeing the police party, that he chased Panna Lal and succeeded in apprehending him. it was further reported that a dagger was seized from the hand of Panna Lal and a separate case under the Arms Act has been registered against him. It was further alleged in the report that Panna Lal has been challenged in a number of robbery, stabbing and hurt cases and he is a man of desperate character and his being at large without security is hazardous to the community.

(2.) On a perusal of the report submitted by the police the sub-Divisional . Magistrate satisfied that there are sufficient grounds to proceed against Panna Lal and, accordingly, issued a notice to Panna Lal to show cause as to why he be not bound down under section 110 to maintain peace for a period of one year. The Sub-Divisional Magistrate further passed an order under sub-section (3) of Section 116 requiring Panna Lal to execute a bond in the sum of Rs.4000.00 with two sureties in the like amount undertaking to maintain peace and be of good behaviour until the conclusion of the inquiry.

(3.) Panna Lal furnished the requisite bonds on 8th June 1978. The inquiry in the above case is still pending.