MATHAI MANJOORAN Vs. STATE

JUDGEMENT

(1.) THE petitioners before us are the accused in C. C. No. 1314 of 195s of the Second Class Magistrate's Court, Trichur. They invoke Article 226 of the Constitution and complain that they have been "illegally arrested and imprisoned" by the State for violating the following order of the District Magistrate, Trichur, an order which according to them is 'ultra vires' of the Constitution: (Original in Malayalam omitted.)

(2.) THE order (Ex. I) is based on Ex. II, a report to the District Magistrate by the Assistant Superintendent of Police, Trichur, which reads:

(3.) SOUTH : Mithunappally road (Palace Road) at the Training College front and Court road - Zennana Mission road junction and Paliam road at the North Police Station junction,