IN RE: SAMBANDAM AND ORS. Vs. STATE

JUDGEMENT

(1.) THE petitioners, nine in number were called upon by the Joint Magistrate of Negapattinam to show cause why they should not be directed to furnish security under Section 107, Cr.P.C. for keeping the peace for a period of six months.

(2.) IN response to the notice issued to them, the petitioners appeared before the learned Magistrate and submitted that one of the instances which had been referred to in the preliminary order under Section 112, Cr. P.C. formed the subject -matter of P.R. C. No. 3 of 1955 on the file of the Sub -Magistrate of Negapattinam and prayed for an adjournment of the security case till the disposal of P.R.C. No. 3 of 1955. This request for an adjournment was refused.

(3.) MR . Kailasam referred me to a decision of Burn J. in 'Ranganadham Mudaliar v. Emperor', 1934 MWN 249 (A). There the learned Judge did not say anything different from the views I have expressed. He observed: