RAMA CHANDRA JENA Vs. MURALIDHAR ONJHA

JUDGEMENT

(1.) This is a petition under S.482 Cr.P.C. seeking quashing of a notice issued under S.111 Cr.P.C. directing the petitioners to show cause as to why they should not execute a bond for Rs.1,000/- with one surety for the like amount each to keep peace in the locality for a period of one year.

(2.) The petitioners have moved this Court alleging that there was absolutely no material before the Magistrate to be satisfied that any breach of peace was imminent at the instance of the petitioners or that public tranquillity was to be disturbed by them and that notice issued to them shows an apparent mechanical approach without any application of mind.

(3.) The notice issued to the petitioners has been produced before the Court and as it also appears from the records of the case called for, the notice is a cyclostyled one which may be reproduced herewith handwritten portions underlined : -