ALWIN EDGER Vs. STATE

JUDGEMENT

(1.) The petitioners in all these cases challenge the proceedings initiated by the Sub Divisional Magistrate, Kollam under section 107 of the Code of Criminal Procedure (hereinafter referred to as 'the Code' for brevity).

(2.) All these petitioners have been directed to appear before the Sub Divisional Magistrate at 11.00 a.m. on 4.5.2016 and to show cause why they should not be required to enter into a bond of Rs.20,000/- each with two solvent sureties for the like sum for keeping peace for a term of one year.

(3.) Interestingly, in all these cases separate orders have been issued stating that a case has been registered against the petitioners at Ezhukone Police Station and that the officer was fully satisfied from the report of the Sub Inspector of Police, Ezhukone Police Station that the situation is likely to result in breach of peace. Since identical questions are raised, all these petitions are taken up and disposed of together.