ANIS AHMAD Vs. SHABBIR AHMAD

JUDGEMENT

(1.) These two applications have been heard together and are being disposed of by this common judgment.

(2.) Two proceedings under Section 107 of the Code of Criminal Procedure (hereinafter to be called 'the Code') were started. In both these proceedings the State is the first party. Petitioners of Criminal Miscellaneous No. 3365 of 1976 are second party in one and the petitioners of Criminal Miscellaneous No. 4011 of 1976 are second party in another. It is said that there is likelihood of breach of the peace on account of dispute between the petitioners of these two cases in connection with cutting of Government Sisam tree and it is necessary that proceeding under Section 107 of the Code be started against them.

(3.) Learned Counsel have urged firstly that the allegations against the petitioners are vague. I am not inclined to agree with this contention. The allegations are such from which they can gather what is the case against them.