JAGANNATH Vs. STATE

JUDGEMENT

(1.) THIS is a revision application against the order of the Additional Sessions Judge, Bhopal confirming the order of the First Class Magistrate, Sehore passed under Section 109, Criminal P. C.

(2.) THE Ichhawar Police presented a complaint in the Court of the Magistrate, First Class, Sehore alleging that the non-applicant Jagannath son of Dulichand was found at Pangra under suspicious circumstances and he was brought to the Station House by the Choukidar. It was found that he could not give a satisfactory account of himself and that he had no ostensible means of subsistence. It was, therefore, prayed that he should be bound over under Section 109, Criminal P. C.

(3.) ON receipt of the above complaint the Magistrate drew up a preliminary order under Section 112, Criminal P. C. and called upon the non-applicant Jagannath to show cause why he should not be called upon to execute a bond m a sum of Rs. 200 with sureties in the like amount (No. of sureties not mentioned) for a period of one year for the goods behaviour. The substance of the information was that he did not give a satisfactory account of himself when he was apprehended by the Choukidar at Pangra and that he has no ostensible means of subsistence.