RAIGIR BALAIH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THE challenge in this writ petition is to the notice dated 05.03.2016 issued by the Executive Magistrate and Tahsildar, Rajapet, the third respondent. By the said notice, the third respondent exercised powers under Sec. 122(b) Crimial P.C. and ordered the petitioner to pay a sum of Rs. 1,00,000/ -. This payment was directed in the context of the petitioner being bound over for good behaviour on 22.01.2016 for a like sum.

(2.) THE impugned notice reflects that after being bound over, the petitioner was implicated in COR No. 02/2016 in relation to an offence under Sec. 7(A) read with Sec. 8(e) of the A.P. Prohibition Act, 1995. Owing to the alleged involvement of the petitioner in the said offence, the third respondent concluded that he committed breach of the bond furnished by him under Sec. 110 Crimial P.C.

(3.) THIS Court is of the opinion that mere arraignment in an offence cannot be taken to be a conviction whereby it could be said that the petitioner had committed a breach of the bond furnished by him for maintaining good behaviour.