R Y SARMA Vs. STATE OF A P

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.Code to quash the proceedings in M.C.No. B/635/91 on the file of the Special Executive Magistrate, Hyderabad.

(2.) The facts in giving rise to the filing of this petition are, briefly, as follows:- The Inspector of Police submitted a report before the Special Executive Magistrate on 11-10-1991 alleging that there were disputes in between 'A' Group and 'B' Group in respect, of the house bearing No.l-l-379/228(SRT-379) situated in Jawahar Nagar and narrated the incidents occurred in between them and also about the pendency of civil suit between the parties in O.S. No. 2678/90 on the file of the IV Asst. Judge, City Civil Court, Hyderabad and both the groups indulged in unlawful acts against each other and requested to initiate the proceedings under Section 107 Cr.P.Code.

(3.) The learned Special Magistrate passed orders under Section 111 Cr.P.Code calling upon both the parties to show cause why they should not be bound over under Section 107 Cr.P.C for a period of two years by executing a bond for Rs. 2,000/- each and cash security for a like sum.