(1.) The present Criminal Revision is filed by the wife of the detenue, challenging the impugned order of the first respondent passed on 04.05.2017, by his proceedings in M.C.No.18/N3.Se.Na&Kaa.Thu.Aaa/Ma.Maa/2016, under Section 122(1)(b) of Cr.P.C., ordering to detain the husband of the petitioner viz., C.Mani @ Blade Mani @ Manivannan / detenue till 01.03.2018, for violation of the bond executed by the detenue under Section 117 of Cr.P.C., for one year, to the value of Rs.1,00,000/- with 2 sureties on 02.03.2017.
(2.) The Criminal Revision is taken up for final disposal at the admission stage itself, with the consent of either side.
(3.) Admittedly, on the basis of the report submitted by the Inspector of Police, South Gate Police Station, Madurai / the 4th respondent herein, in view of the registering the case in Crime No.66 of 2017, under Section 110 Cr.P.C., the first respondent herein initiated the proceedings under Section 110(e) of Cr.P.C., in which, the husband of the petitioner was directed to execute a bond for one year, to the value of Rs.1,00,000/-, for maintaining the peace during that period, by issuing a show-cause notice under Section 111 of Cr.P.C., dated 28.02.2017 and on appearance of the husband of the petitioner before the first respondent. The above said bond was executed on 02.03.2017, by the husband of the petitioner with 2 sureties. While the above said bond was in force, the 2nd respondent registered an FIR in Crime No.630 of 2017, under Section 392 r/w 506(ii) of IPC ., against the husband of the petitioner and was arrested and produced before the learned Judicial Magistrate No.4, Madurai and was remanded to Judicial custody on 18.04.2017. Hence, the 4th respondent sent a report to the first respondent to initiate action under Section 122 of Cr.P.C., against the husband of the petitioner, for the breach of the bond executed involving in a criminal case registered by the 2nd respondent, while the said bond is in force.