BEJOY Vs. STATE OF KERALA

JUDGEMENT

(1.) The counter petitioner in M.C No. 165/2014/C on the file of Sub Divisional Magistrate, Kochi has moved this petition under Section 482 of the Code of Criminal Procedure, (hereinafter referred to as Cr.P.C, for short) seeking to quash Annexure A1 preliminary order issued on 30.03.2014 against him pursuant to proceedings initiated under Section 107 Cr.P.C.

(2.) By issuing Annexure A1 order, the Sub Divisional Magistrate directed the petitioner to attend in person before him at 11 a.m on 08.04.2014 and to show cause why he should not be required to enter into a bond for Rs. 25,000/- and also furnish security by executing a bond with two solvent sureties each for the like sum, for keeping peace for a period of one year. Annexure A1 order is sought to be quashed on the reason that it is improper and illegal.

(3.) Smt. C.N. Charisma the learned counsel appearing for the petitioner and Smt. Madhu Ben, the learned Public Prosecutor representing the State are heard in detail.