BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The proceeding initiated by the Sub Divisional Magistrate, Fort Kochi under Section 107 of the Code of Criminal Procedure against the petitioner 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 petitioner has been directed to appear before the said officer in person at 11.30 a.m. on 26.4.2016 and to show cause why he should not be required to enter into a bond of Rs.20,000/- each and also to furnish security by executing a bond of two sureties for the like sum for keeping peace for a term of one year.

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