SANTOSH ATRE Vs. REVENUE DEPARTMENT

JUDGEMENT

(1.) The petitioners before this Court have filed present petition being aggrieved by order dated 16/06/2017 passed by the Tehsildar, Manawar by which he has ordered for furnishing of bail bonds to the tune of Rs.10,000/- each. The order has been passed in exercise of power conferred under Section 107 and 116(3) of the Code of Criminal Procedure, 1973.

(2.) The present petition has been filed by way of 'Habeas Corpus Writ Petition' and this Court on 20/06/2017 has directed release of the petitioners forthwith subject to their depositing Rs.1,000/- each.

(3.) The another important aspect of the case is that a contempt petition was also filed in the matter and this Court has directed Tehsildar to pay Rs.5,000/- each to the persons who were detained even after an interim order was passed directing their release, and the contempt petition has been disposed of.