SHEIK MUJAIDEEN Vs. EXECUTIVE MAGISTRATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed to quash the entire records pertaining to the order and conviction dtd. 28/1/2022, passed by R1/Executive Magistrate Cum Deputy Commissioner of Police, vide proceedings in MC No.573/Ne.Se.Na and Ka.Thu.Aa/Ma.Maa/2021, thereby, detained the petitioner for further bond period.

(2.) Thesecond respondent has initiated proceedings in LIR No.19 of 2021, under Sec. 110(e) Cr.P.C., as against the petitioner on 25/6/2021, for a period of one year. Therefore, the petitioner executed bond for a sum of Rs.1,00,000.00 in M.C.No. 573/2021, on the file of the first respondent. While pending the bond period he involved in another case in Cr.No.502 of 2021, registered for the offences punishable under Ss. 392 r/w 397, 506(ii) IPC.

(3.) Pursuantto the said FIR, the petitioner was arrested and remanded to judicial custody on 2/1/2022. The second respondent reported the same to the first respondent and requested to initiate action under Ss. 120, 122(1)(b) Cr.P.C. Accordingly the first respondent, issued show cause notice to the petitioner and the petitioner was produced before the first respondent. After conducting enquiry, the petitioner was detained under Sec. 122(1)(b) r/w 177 Cr.P.C., for the remaining bond period.