KASINATH SAHU AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) THIS revision is directed against the order passed by the S.D.O. Athagarh under Section 117(3) Code of Criminal Procedure against the Petitioners.

(2.) THE impugned order was challenged as illegal by contending that it was mechanically passed without proper consideration of the affidavits and other materials on record, and without recording the reasons for passing such an order.

(3.) THE impugned order is dated 2 -12 -1966 and if even after the lapse of such a long time there is still any such apprehension of imminent danger, the Court below may proceed immediately according to law to get interim bonds executed by Petitioners, and/or take other lawful steps for the prevention of the same.