SALIK ROY ALIAS SALIK PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application is directed against the order dated 4-3-1982 passed by Shri Chandranand Jha, Executive Magistrate, Dinapur, in a proceeding under Section 107 of the Criminal P. C. (hereinafter referred to as the Code) by which the petitioners have been asked to execute Bond for Rs. 5000.00 each with two sureties of the like amount each for a period of one year for maintaining peace.

(2.) It appears that at the instance of the opposite party No. 2, the proceeding had been initiated on 11-2-1981 and consequent to the notice the petitioners had appeared on 25-2-1981 and had filed their show cause.

(3.) Thereafter the case was adjourned to several dates and on 2-4-1981 the parties were directed to produce witnesses and the case was adjourned to 9-4-1981, On 9-4-1981 simply a list of witnesses had been filed and again the case was adjourned to 16-4-1681.