SELLA Vs. STATE

JUDGEMENT

(1.) The revision petition has been filed seeking to set aside the order, dated 03.10.2019, passed in Na.Ka. No. 76 Nir, S. So Nadu/KathuAa. Thimad/2019, on the file of the first respondent.

(2.) The brief facts of the case are as follows:

(3.) The learned counsel appearing for the petitioner would submit that the respondents have not followed the procedure as contemplated under Chapter VIII of Cr.P.C. and that the petitioner was initially directed to execute a bond on 31.03.2019 and thereafter, no enquiry had been conducted by the respondent as contemplated under Section 116 of Cr.P.C. He would submit that the entire proceedings is vitiated since the respondents have not followed the guidelines issued by this Court in various judgments and further, the order passed by the first respondent does not disclose subjective satisfaction with regard to the allegations made by the second respondent and hence, the impugned order is liable to be set aside.