DIBAKAR PRADHAN AND ANR. Vs. STATE

JUDGEMENT

(1.) ON 17 -3 -1965 the learned Sub -Divisional Officer, Angul, passed an order under Section 112, Code of Criminal Procedure in a proceeding started under Section 107, Code of Criminal Procedure to the following effect:

(2.) DIBAKAR Pradhan.... 3. Arjun Behera.... 4. Sunia Pradhan ... all of village Tubey, Police Station Jarapada, District Dhenkanal are creating various troubles with Biswanath Sahu, sub -Assistant Registrar, Co -operative Society, Angul, who was then at Tubey to discharge his official duties which may result in an imminent breach of peace. I, therefore, order Achutananda Pradhan and 3 others of 2nd party members to show cause in my Court on dated 19 -3 -1965 at 10 -30 A.M. as to why they should not be ordered to execute bond for Rs. 1000/ - with one surety each for the like amount to keep peace for a period of one year.

(3.) THE first contention involves two questions':