RESHU KABIRAJ Vs. EMPEROR

JUDGEMENT

(1.) In this case Die petitioner has beet? required to give security for his good behaviour under the provisions of Section 118 read with Section 109 of the Criminal Procedure1 Code.

(2.) The facts found (sic) that on the night of the 28th February last, the petitioner, who is by professional(sic) kabinaj and a dealer in cocoons, was found at about midnight in a lane in the town of Raghunath-gunje in association with two others who had in their possession house- breaking imple-ments, that on being discovered he fled that when arrested he remained silent, and that the explanation subsequently offered to the Magistrate of his presence at the time and place in question is false.

(3.) The Magistrate has, therefore, held that the petitioner was concealing himself with the object presumably of committing the offence of house-breaking.