KIRORI MAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) KIRORI Mal and others have come to this Court in revision against the order dated 10.10.1990, passed by the learned Addl. Sessions Judge, Rewari vide which the order of discharge of the petitioners in proceedings under Section 107/151, Cr.P.C. passed by the Sub Divisional Magistrate, Rewari was set aside and the case was remanded to the SDM for decision according to law.

(2.) TARA Chand, respondent-2 gave information to the SDM on 29.6.89 regarding apprehension of breach of peace and wrongful acts of the petitioners. The SDM recorded the statement of respondent-2 and went to the spot. After recording the inspection note he issued a show cause notice under Section 111, Cr.P.C. and they were to execute a bond of Rs. 10,000/- to maintain peace for a period of one year.

(3.) ON 26.3.90, the SDM found that the case had been pending for more than six months and no evidence had also been produced and as such, he ordered the discharge of all the petitioners. Tara Chand respondent-2 preferred a revision against this order of the SDM and the learned Addl. Sessions Judge, vide the impugned order, set aside the order of the SDM and remanded the case for proceeding further with a direction that necessary order for extension of the period of inquiry be passed.