SETHUPATHI KARTHICK @ THAKKALI KARTHICK Vs. ADMINISTRATIVE EXECUTIVE MAGISTRATE, CUM DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) Heard Mr.C.Susi Kumar, learned counsel appearing for the petitioner and Mr.K.Sumbulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the respondents.

(2.) This revision case has been filed to set aside the order passed by the learned Administrative Executive Magistrate Cum Deputy Commissioner of Police, (L & O) Madurai City, Madurai in M.C.No.278/Ni.Se.Na. & Ka.Thu.Aa/Ma.Maa/2017 dated 11.10.2017.

(3.) The second respondent registered a case against the petitioner in Crime No.1161 of 2017 for the offences under Sections 110(e) of Cr.P.C., and issued a show cause notice 06.08.2017 under Section 111 of Cr.P.C., calling upon the petitioner to execute a bond for an amount of Rs.1,00,000/-. On receipt of the show cause notice, the petitioner has appeared before the first respondent on 07.08.2017 and the enquiry was posted on 08.08.2017. After enquiry, the first respondent passed an order under Section 117 of Cr.P.C., directing the petitioner to give security. The petitioner was released on his executing a bond for a sum of Rs.1,00,000/- on 08.08.2017 for keeping peace. But the petitioner was involved in another case in Crime No.1323 of 2017 dated 30.09.2017 registered by the respondent under Sections 341, 294(b), 323 and 506(ii) of IPC.