J. SIVAN RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Challenging the order passed by the first respondent under Sec. 122(1)(b) r/w 111, 117 of Cr.P.C. in M.C.No.154/2023/A2 dtd. 19/1/2024, the present revision petition is filed.

(2.) The petitioner was detained on the orders passed by the first respondent dtd. 19/1/2024 directing the petitioner to be detained till 28/12/2024 invoking powers under Sec. 122(1)(b) r/w 111, 117 of Cr.P.C.

(3.) The contention of the petitioner is that the second respondent police alleged that the petitioner had been constantly involving himself in criminal activities. Hence, the petitioner was sought to execute a bond that he will not indulge in any activities causing disturbance to the public peace and tranquility. Accordingly, a bond under Sec. 110 Cr.P.C was obtained on 29/12/2023 for a period of one year. This being so, the petitioner is said to have involved in offence under Tamilnadu Prohibition Act on 2/1/2024 and a case was registered in Crime No.03 of 2024 by the Perambur Police Station, Mayiladuthurai District. Hence, for violation of the bond, proceedings have been initiated before the first respondent and the first respondent passed the impugned order.