KAIDHI Vs. REVENUE DIVISION OFFICER

JUDGEMENT

(1.) The impugned order passed by the 1st respondent in exercise of his powers under Section 122(1)(b) of Cr.P.C is the subject matter of challenge in this writ petition.

(2.) It is seen from the records that a case came to be registered by the 2nd respondent police against the petitioner under Section 110 of Cr.P.C to maintain peace and security in the locality. The 1st respondent initiated proceedings under Section 110 r/w 111 and 112 of Cr.P.C against the petitioner based on the above said FIR and by an order dated 29.03.2019. The 1st respondent directed the petitioner to execute a bond to maintain peace and security for a period of six months from 26.03.2019 to 24.09.2019. Accordingly the petitioner also executed a bond.

(3.) On 29.03.2019 a complaint was given by one Mrs.Sapna and based on the complaint an FIR was registered in Crime No.208 of 2019 for an offence under Section 302 of IPC and the petitioner was shown as an accused in this FIR. The petitioner was arrested and remanded to judicial custody on 04.04.2019 in the said case.