- (1.) The presort petition has been filed under Section 482, Cr.P.C. to assail order dated 21st September, 2012 passed by the Executive Magistrate, Barrackpore in Misc. Case No. 1 of 2012 whereby petitioner has been called upon under Section 110, Cr.P.C. to execute sureties bond of Rs. 1 lakh each from respectable persons of the locality.
(2.) The operative portion of the impugned order read as under :-. "The O.P. may execute sureties bond of Rs. 1,00,000/- each from two respectable persons of the locality of his residence of like amount of which one must be a Headmaster of a H.S. School for his good behavior for a period of 3 (Three) years." Issue notice to the opposite party. Ms. Rituparna De has caused appearance for the opposite party/State of West Bengal.
(3.) Section 110 require a habitual offender to furnish bonds to the satisfaction of the Executive Magistrate stating therein that he shall be of good behaviour for stipulated period.;