ABDULKHADER Vs. THE SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) The proceeding initiated by the Sub Divisional Magistrate, Kasaragod under Section 107 of the Code of Criminal Procedure against the petitioners herein is under challenge in this petition filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code' for brevity).

(2.) As per the impugned order, the petitioners have been directed to appear before the said officer in person at 11.00 a.m. on 13.4.2016 and to show cause why they should not be required to enter into a bond for Rs.25,000/- with two solvent sureties for the like amount for keeping peace for a term of one year.

(3.) Heard the learned counsel appearing for the petitioners as well as the learned Public Prosecutor.