- (1.) Heard learned counsel for the applicants and learned A. G. A. for the State.
(2.) A Chalani Report dated 05.06.2015 was received by S.D.M., Karhal, Mainpuri who on the basis of such report issued a notice under Section 111, Cr.P.C. to the applicants asking them to show-cause why they may not be required to furnish personal bonds of Rs.50,000/- and two sureties in the like amount for maintaining peace and good conduct for a period of six months.
(3.) By means of this application u/S. 482, Cr.P.C. the applicants have approached this Court praying to quash this notice u/S. 107/116, Cr.P.C. on the ground that it is on a cyclostyled proforma with certain blanks which have been filled in with pen and ink by someone and the Magistrate has simply put his initial signatures on it.;