LAWS(PVC)-1929-8-135

ALAYAR KHAN Vs. EMPEROR

Decided On August 27, 1929
ALAYAR KHAN Appellant
V/S
EMPEROR Respondents

JUDGEMENT

(1.) On 18 March 1929, Mr. Browne, the learned District Magistrate of Jalaun, directed that Alayar Khan, the applicant, should under Section 110, Criminal P.C. execute a bond for Rs. 2,000 with two sureties in Rs. 2,000 each to be of good behaviour for a term of one year. He appealed to the learned Sessions Judge who set aside the finding of the trial Court so far as it related to the charge under Section 110(d) but maintained the findings in other respects. The learned Sessions Judge observed that in view of the dangerous activities of the appellant in communal matters, he was not prepared to reduce the security. Alayar Khan has applied for revision to this Court.

(2.) Alayar Khan is a man of considerable influence at Konch and is a member of the Municipal Board. The township of Konch is torn by factions. The necessary consequence is political differences and communal dissensions.

(3.) Notice was issued to him to show cause as to why he should not be bound over inasmuch as: (1) he habitually cheats, commits extortion and counterfeits coins and currency notes: (2) he habitually commits and abets the commission of offences involving a breach of the peace: (3) he is so desparate and dangerous as to render his being at large without security hazardous to the community.