SANJEEV KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition filed under Section 482 Cr.P.C., 1973

(2.) The petitioner is the respondent in M.C.No. 285 of 2016 on the file of the Sub Divisional Magistrate, Kozhikode. He is being proceeded against under Section 107 Cr.P.C., 1973 He has been issued Annexure-A1 notice under Section 111 Cr.P.C., 1973 He has been directed to appear before the learned Magistrate and show cause why he should not be required to execute a bond for keeping peace for a term of one year. This is challenged.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.