THANGAPANDI Vs. SUB DIVISIONAL EXECUTIVE MAGISTRATE
LAWS(MAD)-2022-1-79
HIGH COURT OF MADRAS
Decided on January 25,2022

THANGAPANDI Appellant
VERSUS
Sub Divisional Executive Magistrate Respondents

JUDGEMENT

R. Tharani, J. - (1.)This petition has been filed to set aside the proceedings passed in M.C.No. 242 of 2021, dtd. 28/12/2021, on the file of the Sub Divisional Magistrate and Revenue Divisional Officer, Aruppukottai, Virudhunagar District.
(2.)The second respondent referred a case in LIR.No.7 of 2021 before the first respondent. In M.C.No.242/2021, dtd. 18/10/2021 the petitioner executed a bond before the first respondent for maintaining good behavior for a period of one year. Subsequently, the petitioner involved in a case in Crime No.218 of 2021 under Ss. 341, 294(b) and 307 of IPC. On the requisition of the second respondent, the first respondent passed the impugned order under Sec. 122(1)(b) of Cr.P.C. Against that order, the petitioner preferred this revision petition.
(3.)On the side of the petitioner, it is stated that the petitioner executed a bond on 30/9/2021 for maintaining good behavior. But subsequently, a false case was foisted against the petitioner. No opportunity was given to the petitioner. The enquiry was not conducted in the proper manner and prayed the impugned order to be set aside.


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