SEKAR Vs. STATE

JUDGEMENT

(1.) ON the ground that the impugned order does not disclose the subjective satisfaction of the learned Magistrate that the counter-petitioners are likely to cause breach of peace, the impugned order dated 25.9.1989 by the Sub Divisional Magistrate and Sub Collector passed under Sec. 111, Crl.P.C. read with Sec. 107, Crl.P.C. was sought to be quashed.

(2.) TO consider the ground urged, the relevant portion of the order needs extraction which read as follows:

(3.) IN view of the above, the petition is allowed and all further proceedings in M.C.No. 42 of 1989 on the file of the Sub Divisional Magistrate and Sub Collector, Padmanabhapuram, shall stand quashed.