ABDUL KHALIQ Vs. EMPEROR THROUGH KHALAQ SINGH

JUDGEMENT

(1.) In the month of May 1914, a case under Section 110 of the Code of Criminal Procedure was pending before a Magistrate of the first Class of Mainpuri.

(2.) The person against whom proceedings were instituted was Khalaq Singh, a thakur, and he was called upon to show cause why security should not be taken from him on the ground that he was a habitual dacoit and an associate of dacoits and the people of the neighbourhood were in terror of him.

(3.) The case was partly heard by Babu Raj Bahadur and partly by Thakur Hukum Singh. Thakur Hukum Singh came to the conclusion that none of the charges alleged by the prosecution had boon made out or established against the accused. He found, him to be a man of position, good life and family and he was not a person to he bound over under Section 110, and he accordingly discharged tint order made against him calling upon him to show cause.