PROJAPAT JHA Vs. EMPEROR

JUDGEMENT

(1.) This is a rule on the District Magistrate, to show cause why the, sanction to prosecute the petitioners under, Section 188 should not be set aside Firstly, on, the ground that the order under Section 144 was not in accordance with the provisions of Scheduled 5, Form 21, of the Criminal Procedure, Code, and, secondly, on the ground, that the, order sanctioning the prosecution did not show that disobedience caused, or tended to cause obstruction, annoyance or injury or a riot.

(2.) When we granted this rule we understood that the only order passed under Section 144 ran as follows: "Issue notice through special peon to both parties under Section 141, Criminal Procedure Code, not to go to the disputed land or commit a breach of the peace." Such an order would not be in accordance with the provisions of the, schedule. But on reference to the record we, find that an order has been drawn, up in accordance with the requirements of Form No. 21 of Scheduled 5.

(3.) It has been urged that this order also is insufficient and reliance has been placed on, the case of Karoo Lal Sajawal V/s. Shyam Lal 32 C. 935 : 9 C.W.N. 864 : 1 C.L.J. 216 : Cr. L.J. 215. It was held in that case that an order was under Section 144, Criminal Procedure Code, bad, where it did not appear from the proceedings that the Magistrate was of opinion that immediate prevention or speedy remedy was necessary, and the order made did not state the material facts of the case. In the case we have not the proceedings under Section 144 before us. There presumably was a police report or some such document on which the order was passed and if we were to look into the proceedings it is possible enough that we should find that there were sufficient gounds for holding that immediate prevention or speedy remedy was necessary.