MARKANDA BOOPATHY Vs. ADMINISTRATIVE EXECUTIVE MAGISTRATE

JUDGEMENT

(1.) This criminal revision is directed against the order, dated 24.08.2019 passed by the first respondent in M.C. 634/NI.Se.Na&Ka.Thu.Aa/Ma.Maa/2019.

(2.) The case of the petitioner is that on 10.07.2019, he appeared before the 1st respondent in person in obedience to a summon, dated 08.07.2019 calling upon him to show cause why he should not enter into a bond with surety that he would keep the peace for a period of one year from the date of execution of bond and that on 12.07.2019, the first respondent passed an order requiring the petitioner to enter into execute a bond for good behaviour for one year and as such, he executed a bond for Rs. 1,00,000/-. In the meanwhile, on 13.08.2019, a criminal case was registered against the petitioner by the 2nd respondent police for the alleged offence under sections 294(b) , 323 , 427 IPC and section 4 of the Tamil Nadu Prohibition of Harassment of Women Act. Subsequently, without giving opportunity, the 1st respondent passed the order in M.C.634/NI.Se.Na&Ka.Thu.Aa/Ma.Maa/2019, dated 24.08.2019. Aggrieved over the same, the petitioner is before this court by way of filing this criminal revision.

(3.) Heard the learned counsel appearing on either side and perused the materials available on record.