SUBBULAKSMI Vs. STATE

JUDGEMENT

(1.) The Inspector of Police (Law & Order), Thiruvotriyur Police Station, Madras, laid an information under Sec. 107 of the Code of Criminal Procedure, 1973 (Act II of 1974 for short 'the Code') against the counter-petitioners, namely, (1) sister Yogammal, (2) Pastor Amirtharaj, (3) Pandian, (4) Devasagayam, (5) John Wosly, (6) Albert, (7) John Meslock, and (8) Company Commander Krishnamoorthi, between whom and another group led by Ka.Ki. Anandan, President. Thirunagar Welfare Association, Madras-90, it is said, there were frequent quarrels and skirmishes, resulting in breach of the peace and thereby affecting the public tranquillity in that locality, on which, the Sub-Divisional Executive Magistrate, and Sub-Collector, Saidapet, deriving subjective satisfaction, passed a preliminary order dated 16-9-1991 in R.C.No.l047/19-E under Sec .111 of the Code requiring them to appear before him on 7-10-1991 and to show cause as to why they should not be ordered to execute a bond for Rs.1,000 each for keeping the peace for a period of one year.

(2.) Three out of eight counter-petitioners,being petitioners 1,2 and 4, namely, Sister Yogammal, Pastor Amirtharaj and Devasagayam filed Crl.O.P.No.9940 of 1991, impleading the State represented by its Inspector of Police (Law & Order), Thiruvotriyur, Madras as the sole respondent, to quash the said proceedings initiated against them and the same had been admitted and interim stay of all further proceedings had been granted in Crl.M.P.No. 5815 of 1991 on 10-10-1991.

(3.) It is at this state, Ka.Ki.Anandan filed Crl. M.P. No.541 of 1992 therein to implead him as second respondent.