P. GOUTHAM REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is filed to quash the proceedings in M.C. No. 4/2019 on the file of 2nd respondent- Additional District Magistrate and Commissioner of Police, Vijayawada Metropolitan Area, Vijayawada, dtd. 8/3/2019, under Sec. 111 of the Code of Criminal Procedure, 1973 (Cr.P.C.), whereby, 2nd respondent directed the petitioners and unofficial respondents herein to show cause as to why they should not be ordered to execute bonds with sureties for the like sum of Rs.20,000.00 each, in order to keep peace for a period of one year.

(2.) Heard Sri Y.V. Ravi Prasad, learned senior counsel appearing for petitioners and the learned Additional Public Prosecutor representing 1st respondent-State. Though notice was served on unofficial respondents, they did not choose to make appearance.

(3.) Learned senior counsel appearing for the petitioners contended that the impugned proceedings in M.C. No. 4/2019 initiated by 2nd respondent-Additional District Magistrate, by passing order dtd. 8/3/2019, is totally on non-application of mind, and there is no material brought before 2nd respondent as to the alleged breach of the peace or disturbance of public tranquility or doing any wrongful act that may probably occasion a breach of the peace or disturb the public tranquility.