RADHAKRISHNAN Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) The petitioners are aggrieved by the common order of the District Collector under Section 107 directing each of the petitioners to execute a bond to keep peace and tranquility for a period of two years. Annexure 2 in the petitions is the order of the Sub Divisional Magistrate, Ottappalam, under Section 111 of the Cr.P.C.

(2.) It is pointed out by the learned counsel appearing for the petitioners that, there is absolutely no discussion about what breach of peace did the petitioners commit. There is no discussion regarding the alleged report that is filed by the Police Officer regarding the petitioners' involvement in commission of any crime.

(3.) Gross allegation is that, there is some quarrying illegally taking place in the vicinity and that the petitioners were asked to name the persons who are the owners of the property where the alleged illegal quarrying is taking place. Prima facie a reading of Annexures 1 and 2 do not disclose any materials sufficient for the Sub Divisional Magistrate or the Collector to proceed under Section 111 or 107 of the Cr.P.C . Admittedly there is no crime registered against any of these petitioners.