RAJSHEKHAR C HATTURE Vs. SPECIAL EXECUTIVE MAGISTRATE SOLAPUR

JUDGEMENT

(1.) PETITION partly allowed. Impugned order so far as it relates to calling upon the petitioners to execute the bond of good behaviour in proceedings under section 107 of the criminal Procedure Code is set aside so also the bond furnished by the petitioners in compliance with that. It is clarified that the proceedings shall be continued against the petitioners and the Magistrate will be at liberty to pass appropriate orders including orders under section 116 (3) of the Criminal Procedure Code and the other provisions of the chapter proceedings, if the situation, so requires. Certified copy expedited. Order accordingly.