A.K. Singh, J. - (1.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and perused the original record of the case.
(2.) This petition under Section 482 Cr.P.C. is directed against the order dated 10.7.1994 passed by the learned Additional City Magistrate (Head Qtr.) 5 Jodhpur passed in Criminal case No. 125/94, State v. Purkha Ram for the offence under Section 110. Cr.PC.
(3.) It appears that on the basis of a complaint filed by the Station House Officer of Police Station Mathania, the Additional City Magistrate (H. Qtr.) Mathania passed the impugned order dated 10.7.1994, whereby he directed the petitioner to furnish bail bonds of Rs. 3,000/- and personal bond in the like amount for keeping good behaviour for a period of six months and recorded his plea after reading over the allegations made against him.;