TAPAN DIXIT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition is filed under Sec. 397 and 401 of the Cr.P.C, feeling aggrieved by issuance of notices dtd. 14/09/2022 by Sub-Divisional Magistrate Morar, District Gwalior in case No.15/122 Cr.P.C./2022/3345,14/122/Cr.P.C./2022/3345,13/122/Cr.P.C./2022/3346 and 12/122 Cr.P.C./2022/3346. It is alleged in the revision that Sub-Divisional Magistrate Morar, District Gwalior has issued notices under Sec. 111 of the Cr.P.C. for forfeiting the bail bond submitted by the petitioners for maintaining peace and law & order. It is contended that SDM has issued notices without application of mind; therefore, notices and proceedings deserve to be quashed.

(2.) Heard and perused the impugned notices. Sub-Divisional Magistrate Morar, District Gwalior has issued notices under Sec. 111 of the Cr.P.C calling upon the petitioners to submit written reply as to why amount of bond be not recovered from him for violation of condition of bond.

(3.) The impugned notices appear to be an interlocutory proceeding wherein an opportunity is provided to the petitioners to explain why the amount of bond be not recovered. No final order is passed in the matter. In view of interdict contained in Sec. 397(2) of Cr.P.C, this revision petition is not maintainable. Hence, the revision petition is dismissed in limine.