A C THOMAS Vs. STATE

JUDGEMENT

(1.) COUNTER petitioners in M.C.No. 30 of 1990 on the file of the Sub-Divisional Magistrate and Sub-Collector, Cheranmahadevi, have filed this petition under Sec.482, Crl.P.C., to call for the records in the said case and quash the same.

(2.) SHORT facts are: Sub-Collector and Sub-Divisional Magistrate, Cheranmahadevi, has passed an order under Sec.111, Crl.P.C, calling upon the petitioners to show cause as to why they should not be directed to execute bond for Rs. l,000 each with one surety for a like sum under Sec.111, Crl.P.C.

(3.) IN view of the above, this petition is allowed and the order passed in M.C.No. 30 of 1990 on the file of Sub-Divisional Magistrate and Sub-Collector, Cheranmahadevi is hereby quashed.