BALAMURUGAN Vs. STATE; INSPECTOR OF POLICE, (LAW AND ORDER); EXECUTIVE MAGISTRATE/ DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) Petitioner, a detenue, who has been confined in Central Prison, Palayamkottai pursuant to the order dated 14.06.2016 passed by the second respondent/Executive Magistrate/Deputy Commissioner of Police (Law and Order), Tirunelveli City, directed this revision, challenging the legality and propriety of the said order of detention.

(2.) Petitioner belongs to Palayamkkottai in Tirunelveli District. On 05.03.2016, in Crime No.288 of 2016, under Section 110 (e) and (f) Cr.P.C, an F.I.R. has been registered as against him by the Sub-Inspector of Police, Palayamkkottai Police Station, on the ground that he exhibited disorderly and unruly behaviour.

(3.) On 08.03.2016, the 2nd respondent issued him show cause notice under Section 110 (e) and (f) Cr.P.C. as to why he shall not be asked to execute a security bond for Rs.30,000/- to keep good behaviour for one year enclosing a preliminary order containing details as required under Section 111 Cr.P.C. On 09.03.2016, the second respondent passed final order, under Section 117 Cr.P.C., directing him to execute security bond for Rs.30,000/- for keeping good behaviour for one year. Accordingly, he has executed the security bond with sureties.