IBRAHIM AND ORS. Vs. THE SUB DIVISIONAL MAGISTRATE AND REVENUE DIVISIONAL OFFICER, UTHAMAPALAYAM AND ORS.

JUDGEMENT

(1.) THE petitioner has come forward with this application to call for records relating to the impugned proceedings of the 1st respondent in M.C. No. 4 of 2015 dated 05.05.2015 and to quash the same.

(2.) THE learned counsel for the petitioner would submit that even though the summon was issued under Section 113 of Cr.P.C., it is an order under Section 107 of Cr.P.C and even in the order, the amount of sureties and nature of the offence has not been mentioned and hence, he prayed for quashing the proceedings.

(3.) I have considered the rival submissions made on either side and perused the materials available on record.