PERIYAMARUTHU PANDIAN Vs. INSPECTOR OF POLICE PARTHIBANOOR

JUDGEMENT

(1.) COUNTER petitioner No. 1 and counter-petitioners 2 to 7 in M. C. No. 9 of 1993 on the file of the Executive Magistrate and Revenue divisional Officer, Paramakudi, have filed these petitions under Sec. 482 of the Code of Criminal Procedure, praying to call for the records in the said case and quash the same.

(2.) THE short facts are: On the information furnished by the Inspector of Police, Paramakudi, the Executive Magistrate and Revenue divisional Magistrate, Paramakudi has passed order under Sec. 111 of the Code of Criminal Procedure, acting under Sec. 107 of the Code of Criminal Procedure, citing three instances and calling upon the counter-petitioners to show as to why they should not be directed to execute bonds of Rs. 2,000 each. Aggrieved by the same, the counter-petitioners in the said M. C. No. 9 of 1993 have filed these two petitions.