ANTO ALIAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The counter petitioner in M.C. No. 188/2012 on the file of the Sub Divisional Magistrate Court, Thiruvananthapuram is the revision petitioner herein and he filed the above petition to quash the proceedings against him in the above case under section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code' for short).

(2.) On the basis of Annexure-A First Information Report and Annexure-B final report submitted by the Sub Inspector of Police, Thumba police station, the leaned Sub Divisional Magistrate passed Annexure-C impugned order under section 107 of the Code of Criminal Procedure (hereinafter referred to as 'the Code' for short) directing the petitioner to appear and execute a bond for keeping peace in the locality for a period of one year or to show cause why the order should not be executed. This order is being challenged by the revision petitioner by filing the above petition.

(3.) Heard the counsel for the revision petitioner and the Public Prosecutor.