BHUKYA LOKESWARA RAO Vs. ADOTHU BEEMUDU

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."), is filed challenging the validity of the notice issued under Section 113 of Cr.P.C. by the learned Sub-Divisional Magistrate, Vijayawada, directing the petitioners, who are shown as 'A' group in the said notice to appear before him on 07-11-2020 at 11-00 A.M. to show-cause why they should not be required to execute bond for Rs.50,000/- each with two sureties for a like sum to keep the peace for a period of one year.

(2.) Heard learned counsel for the petitioners, learned Additional Public Prosecutor for the 11th respondent/State and the learned counsel for respondents 1 to 10.

(3.) A perusal of the impugned notice dated 09-10-2020 shows that as there exists a dispute between 'A' group and 'B' group, who are the residents of Jayanthipuram village of Jaggayyapet Mandal, relating to a land covered by R.S.No.149/1 to 149/6 and as both the parties are at logger heads in connection with the said dispute and quarrelling with each other and filing cases and counter cases against each other, claiming title over the said land, making rival claims, in respect of the said land in question, the learned Sub-Divisional Magistrate having found that there is a likelihood of committing the acts of breach of peace by both 'A' group and 'B' group persons in connection with the said dispute, he has issued the impugned notice calling upon the persons of both 'A' group and 'B' group to appear before him on 07-11-2020 at 11-00 A.M. and to show-cause why they should not execute bond for Rs.50,000/- each with two sureties for a like sum to keep peace for a term of one year.