BHAGIRATH Vs. STATE

JUDGEMENT

(1.) THIS is a reference by the Sessions Judge, Jaipur District in a case under sec. 110 of the Criminal Procedure Code. Bhagirath (hereinafter to be referred to as the applicant) was bound down under sec. 110 of the Criminal Procedure Code by the Sub-Divisional Magistrate, Shahpura and was ordered to execute a bond with two sureties in the sum of Rs. 1000/- each and to execute a personal bond of Rs. 2000/-for being of good behaviour. The order was passed by the learned Magistrate on the 10th March, 1951

(2.) NO evidence was produced by the police and the applicant, when examined by the court, denied all the allegations made against him. Later on however, he said that he might be pardoned and he was prepared to furnish security as demanded by the court. The learned Magistrate taking it to be a plea of guilty bound down the applicant, and made the order given above.