Justin @ Justin Vijay vs Executive Magistrate And Ors

This petition has been filed to set aside the order passed in Na.Ka.No.A4/4440/2020 dated 22.01.2021, on the file of the first respondent.

Based on the report of the second respondent, the proceedings under Section 110 of Cr.P.C., was initiated by the first respondent, in M.C.No.18 of 2020 dated 24.09.2020. The petitioner executed a bond for maintaining good behavior for a period of one year. Subsequently, the petitioner involved in another offence in Crime No.433 of 2020 under Sections 8(c) and 20(b)(ii)(B) of NDPS Act and on 04.12.2020, he was arrested. Based on the report of the second respondent, the first respondent initiated proceedings under Section 122(1)(b) of Cr.P.C. Against the impugned order, the petitioner preferred the Criminal Revision Case.

On the side of the petitioner, it is stated that a false case was registered against the petitioner. The show cause notice was issued on 21.12.2020. The petitioner has filed his explanation on 19.01.2021. No enquiry was conducted by the respondents. The copies of documents were not given to the petitioner. An opportunity for the petitioner to defend himself was not given and legal aid assistance was not given to the petitioner and prayed the impugned order to be set aside.

On the side of the respondents, it is stated that the petitioner was involved in four previous cases. Based on the report of the second respondent, the first respondent has initiated proceedings under Section 110 of Cr.P.C.. The petitioner executed a bond to maintain good behavior on 24.09.2020. Subsequently, the petitioner involved in another case in Crime No.433 of 2020 under Sections 8(c) and 20(b)(ii)(B) of NDPS Act. Only after considering the objections raised by the petitioner and after considering the report filed by the second respondent, the impugned order was rightly passed by the first respondent and prayed the petition to be dismissed.

A perusal of the records reveals that the first respondent has not furnished copies to the petitioner. No enquiry was conducted in the presence of the petitioner. The first respondent has failed to discuss the objections raised by the petitioner. The first respondent failed to record his satisfaction.

In the above circumstances, this Criminal Revision Case is allowed and the order passed in Na.Ka.No.A4/4440/2020 dated 22.01.2021, on the file of the first respondent is set aside. The petitioner is directed to be released forthwith, unless his presence is required in any other case. Consequently, connected miscellaneous petition is closed.