JEGAN @ BILLA JEGAN Vs. SUB DIVISIONAL MAGISTRATE AND SUB COLLECTOR; INSPECTOR OF POLICE, THOOTHUKUDI NORTH POLICE STATION

JUDGEMENT

(1.) The revision petitioner in this revision challenges the order of Sub- Divisional Magistrate, Tuticorin passed in M.C.No.107/56/16.

(2.) Heard both sides.

(3.) Under Section 107 Cr.P.C. the revision petitioner has been asked to execute a bond to keep peace for one year. This order has been passed by the Sub- Divisional Officer/Sub Collector, Tuticorin in M.C.No.107/56/16.