BALAJIED NONGRUM AND ORS Vs. STAILING MUKHIM AND ORS

JUDGEMENT

(1.) Shri HL Shangreiso, Advocate, present for the revisionist. Shri S.Sen Gupta, Advocate, present for the respondent. Heard.

(2.) This criminal revision is directed against the proceedings initiated against the petitioner under Section 107, 116 of the Code of Criminal Procedure, 1973 by Executive Magistrate, West Jaintia Hills District, Jowai.

(3.) Brief facts of the case are that on 16-1-2013, a written complaint was received from one Stalin Mukhim (respondent No.1) by the Executive Magistrate, West Jaintia Hills District, Jowai regarding apprehension of breach of peace in Mynsngat Village. The Executive Magistrate was requested to proceed under Section 107 CrPC on which vide order dated 4-2-2013, a show cause notice was issued to the present petitioner (Balajeid Nongrum) and respondent No. 1 (Staling Mukhim) as to why they be not directed to execute bond of Rs. 5000/- by each one of them for keeping peace for a period of one year.