LAWS(KER)-2016-8-70

JEEVAN JAYAPRAKASH Vs. SUB INSPECTOR OF POLICE

Decided On August 08, 2016
Jeevan Jayaprakash Appellant
V/S
SUB INSPECTOR OF POLICE Respondents

JUDGEMENT

(1.) The petitioner is proceeded against under S 107 of the Code of Criminal Procedure ("the Code" for brevity) by the Sub Divisional Magistrate, Kollam on a report filed by the Sub Inspector of Police, Karunagappally Police Station.

(2.) As per the impugned order, the petitioner has been directed to appear before the said officer in person at 11.00 a.m. on 16.1.2016 and to show cause why he should not be required to enter into a bond of Rs.20,000/- with two solvent sureties for the like amount for keeping peace for a term of one year.

(3.) This petition filed under Section 482 of the Code is preferred challenging the above order on various grounds.