- (1.) Heard learned counsel for the applicants and learned A. G. A. for the State.
(2.) A Chalani Report dated 10.04.2016 was received by S.D.M., Sirsaganj, district Firozabad who on the basis of such report issued a notice under Section 111 Cr.P.C. dated 12.4.2016 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 the aforesaid notice on the ground that it is on a printed 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.;