SURYA Vs. II CLASS EXECUTIVE MAGISTRATE

JUDGEMENT

(1.) This Criminal Revision has been filed to set aside the order passed by the first respondent in M.C.No.92/2021/A5, dtd. 21/9/2021.

(2.) The petitioner executed a bond on 26/7/2021, to maintain good behavior for a period of six months, but, subsequently, the petitioner involved in another criminal case in Crime No.591 of 2021, under Sec. 392 of I.P.C. and an order under Sec. 122 (1) (b) of Cr.P.C. was initiated and the petitioner was detained from 30/7/2021. Against that order, the petitioner has preferred this Criminal Revision Case.

(3.) The second respondent registered a case against the petitioner under Sec. 110(e) of Cr.P.C in L.I.R. No.62 of 2021 and produced the petitioner before the first respondent. The petitioner executed a bond to maintain good behavior for a period of six months ie. from 26/7/2021 to 25/1/2022. Subsequently, on 30/7/2021, the petitioner involved in another criminal offence in Crime No.591 of 2021, under Sec. 392 of I.P.C. The second respondent requested the first respondent to take proceeding under Sec. 122 (1) (b) of Cr.P.C. and thereafter, the first respondent passed the impugned order on 21 . 09 . 2021, in M . C . No . 92/2021/A5 .