AMBATI BALAJI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard both sides.

(2.) This petition under Section 482 of Cr.PC seeks quashing of show-cause notice dated 27-12-1999 purported to have been issued under Section 109 of Cr.PC by the Joint Collector and Additional District Magistrate, East Godavari District, Kakinada to the petitioner herein directing him to appear in person before the said Additional District Magistrate for offering their explanation why they should not be ordered to execute a bond with or without sureties undertaking to be of the good behaviour for a period of one year.

(3.) A perusal of the impugned notice would show that it is a shocking case of exercising powers for which there is no basis. The impugned show-cause notice specifically mentions that it has been issued under Section 109 of Cr.PC. Section 109 of Cr.PC is reproduced below for ready reference: