REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 388 OF 2022

(ARISING OUT OF SLP (CRL.) NO. 8438 OF 2021)

DEVADASSAN …APPELLANT

Versus

THE SECOND CLASS EXECUTIVE MAGISTRATE,

RAMANATHAPURAM & ORS. ...RESPONDENT(S)

JUDGMENT

J.K. Maheshwari, J.

Leave granted.

2.   Assailing the order dated 22.7.2021 passed  in Criminal

RC(MD) No. 379 of 2021 and Crl. MP (MD) No. 3829 of 2021 by

the Madras High Court, Madurai Bench, confirming  the order

dated 13.5.2021 of the respondent No. 1 in MC No. 95 of 2021

(A3),  the present appeal has been filed by the appellant.

3.    The facts in brief are, the respondent No. 1 and the

High   Court   found   the   appellant   guilty   for   breach   of   the

conditions of bond and punished him in exercise of power under

Section 122(1)(b) of   the Code of Criminal Procedure (in short

“Cr.P.C.”).  The orders impugned indicate that the appellant was

1

indulged in criminal activities, however, the respondent No. 1

after   notice   and   affording   opportunity,   passed   order   on

24.2.2021 under Section 117 read with Section 110(e) Cr.P.C..

In compliance, the appellant executed a bond to  maintain good

behaviour and peace for a period of one year and also undertook

to pay Rs. 50,000/­ as penalty to the Government in case of

breach   or   else   face   the   proceedings   under   Section   122(1)(b)

Cr.P.C.  Even on execution of bond, he was found involved in an

offence of commission of murder, registered by Uchipuli Police

Station   as   Crime   No.   149   of   2021   under   Sections

147/148/342/302 read with 109/120(B) IPC.  The respondent

No. 1 vide order dated 13.5.2021 found him guilty for breach of

bond however,  ordered his arrest and sent him to the custody.

The said order has been affirmed by the High Court, however,

this appeal has been filed challenging both the orders.

4. Shri   A.   Velan,   learned   counsel   appearing   for   the

appellant has strenuously urged that the orders passed by the

administrative authorities usually do not follow the procedure

prescribed and afford reasonable opportunity.  The High Court of

Delhi in the case of Aldanish vs. State of NCT of Delhi 2018

2

SCC online Del 12207 issued the guidelines to impart training to

these officers.  Reliance has also been placed on the judgment of

Madras   High   Court   in   the   case   of  Devi   vs.   Executive

Magistrate (Mad HC) 2020 SCC online Mad 2706, wherein the

High Court taking a different view from the previous judgment

directed to place the matter before Hon’ble the Chief Justice for

constituting   the   Division   Bench   to   hear   the   similar   issue.

Learned counsel has also placed reliance on a judgment of this

Court in  Prem Chand vs. Union of India   (1981) 1 SCC 639

specifying the manner, in which the police personnel must act

upon, but the personal liberty cannot be put into peril on their

mercy. Further, placing reliance on the judgment of this Court in

the case of  Gopalanachari vs. State of Kerala   1980 (Supp)

SCC 649, learned counsel emphasized the importance of Article

21 of the Constitution of India and its significance.  In view of

the said submissions,   imposition of conditions in the bond

without due enquiry and affording reasonable opportunity is

wholly unjustified, and appellant cannot be held guilty and may

be sent to the custody unceremoniously.

3

5. On   the   other   hand,   Dr.   Joseph   Aristotle   S.,   learned

counsel   representing   the   respondents   contends   that   eight

criminal  cases were  pending against  the appellant,  therefore

bond of good behaviour was taken in exercise of the power under

Section 117 Cr.P.C. asking security.   On violation of the said

bond, by virtue of the powers conferred under Section 122(1)(b)

Cr.P.C., the order impugned has rightly been passed.     It is

urged that Chapter VIII of Cr.P.C. confer powers to the Executive

Magistrate for taking bond to keep the peace and security for

good behaviour from the suspected persons. Appellant gave the

undertaking  on breach of conditions of bond due to which  he

may   be   dealt   with   as   per   Section   122(1)(b)   Cr.P.C.   Later,

appellant was found involved in an offence of commission of

murder, however a show cause notice was issued fixing date for

appearance   on     7.5.2021.   In   the   reply   filed   by   appellant,

execution of the bond has not been disputed and making him

accused in a murder case has also not been denied, except to

controvert that without  proving guilt, he may not be responsible

for the said act. The competent authority affording opportunity

to the appellant, has rightly passed the order on 13.5.2021 on

4

establishing violation of the terms of the   bond executed on

24.2.2021   by   the   appellant.     It   is   urged   procedure   as

contemplated has been followed by the respondents, however,

interference   was   not   called   by   the   High   Court,   to   which

interference under Article 136 of Constitution  is not warranted.

6. After   hearing   learned   counsel   for   the   parties   and   on

perusal of record, it appears that from 2012 to January, 2021,

eight   criminal   cases   were   registered   against   the   appellant,

including  of simple and  grievous hurt, theft and also under the

Arms Act.  After  the report received from the respondent No. 2,

a show cause notice was issued to the appellant and  enquiry

was conducted by respondent No. 1.  In furtherance thereto, his

statement was recorded and the response had also been taken.

The   respondent   No.   1   recorded   the   satisfaction   that   the

appellant might cause  breach of peace in the locality, however

directed him to furnish a bond to the sum of Rs. 50,000 without

surety     for a period of one year under Section 117 Cr.P.C.,

failing which he may serve the imprisonment  under Section

122(1)(a) Cr. P.C.  or in  case of breach of conditions, recourse of

Section 122(1)(b)   Cr.P.C. may be taken. The contents of the

5

bond executed by the appellant  are relevant hence reproduced

as under:

“MC No. 95/2021

 ORDER   MADE   U/S   117   CR.P.C.   READ   WITH   110(E)

CR.P.C.

This case was initiated in the court of 2

nd

  Class

Magistrate   and   Tahsildar,   Ramanathapuram   on   the

basis of case registered in Uchipuli Police Station.  This

person was produced before this Court on 24.2.2021.

Enquiry was conducted in the court and the provisions

mentioned in show cause notice issued was explained to

DEVADHASAN   28/21,   S/O   DEIVENTHIRAN,

MARAVETTIVALASAI,   in   detail   statement   and

arguments of the parties were taken.

Considering   all   these   facts   and   the   information

received   from   inquiry,   this   Court   has   arrived   at   the

conclusion at the person Name Devadhasan 28/21, s/o

DEIVENTHIRAN is likely to create Breach of Peace in the

locality and therefore shall be bound u/s 117 Cr.P.C. by

using a bond for Rs. 50,000/­ without sureties, for a

period of one year from.

Thus, this Court of Second Class Ex. Magistrate

and   Tahsildar,   Ramanathapuram   hereby   ordered   to

execute a Bond for Rs. 50000/­ without sureties, for a

period of 1 year from 24.2.2021 failing which he shall

serve imprisonment for the above mentioned u/s 122(1)

(a) in case of breach conditions during the period of

bond   the   individual   state   be   imprisonment   for   the

remaining period u/s 122 (1)(b).

Sd/­

Second Class Magistrate 

& Tahsildar

Ramanathapuram” 

7. After execution of bond,  on 31.3.2021 Crime No. 141 of

2021 was registered joining the appellant as co­accused for the

offences  under Sections 147/148/342/302 r/w 109/120(B) IPC

6

at P.S. Uchipuli, Ramanathapuram and breached the terms and

conditions of the  bond.  A show cause notice was issued asking

the  response and also sought appearance of appellant  before

the respondent No. 1 on 7.5.2021.  He submitted his explanation

and his statement was recorded.  The respondent No. 1 affording

opportunity     passed   the   order   on   13.5.2021   holding   the

appellant guilty for violation of the terms and conditions of the

bond     and     punished   under   Section   122(1)(b)   Cr.P.C.   In

pursuance of the order, he is arrested and sent to prison.  It is to

observe   that   Chapter   VIII   of   Cr.P.C.   confer   powers   to   the

Executive Magistrate to take bond for maintaining security and

for keeping the peace and good behaviour by the citizens. As per

Section 107  Cr.P.C,   on receiving  the  information,   that  any

person is likely to commit a breach of peace or disturb the public

tranquility or to do any wrongful act, the Executive Magistrate

may have power to show cause on violation of the terms of the

bond so executed for maintaining peace.  As per Section  108 of

Cr.P.C.,   similar   power   has   been   given   for   maintaining   the

security   for   good   behaviour   from   persons   disseminating

seditious matters. Similarly, to take security for good behaviour

7

from suspected persons and habitual offenders, powers under

Sections 109 and 110 Cr.P.C.   have been conferred upon the

Executive Magistrate.  In the present case, the order was passed

under Sections 111 and 117 Cr.P.C. for security.  On violation,

recourse, specified under Section 122 Cr.P.C. is permissible.

Therefore, the Legislature introduced the said Chapter conferring

powers on  the authorities to take action for violation of peace

and tranquility in public order by the citizens of the locality,

otherwise, by following the  procedure as prescribed, the action

may be taken by the competent authority.

8. Learned counsel for the appellant has   heavily relied

upon the directions issued by the Delhi High Court as well as

Madras High Court in the cases of  Aldanish  &  Devi  (supra)

emphasizing  in general that the administrative officers do not

follow the procedure, so prescribed and also relied upon the

judgment   of  Gopalanachari  (supra)   emphasizing     the

importance of Article 21 of the Constitution of India affecting

personal liberty of the citizens. But, in the facts of the case at

hand, nothing has been brought on record that how and in what

manner   the   procedure   contemplated   under   Chapter   VIII   of

8

Cr.P.C. has not been followed.  It is a trite law that by following

the procedure established by law, the personal liberty of the

citizens can be dealt with.  Looking to the facts of this case,  the

bond executed   by the appellant on 24.2.2021 under   Section

110 read with Section 117 Cr.P.C. has been violated by him on

account   of   his   involvement   in   a   criminal   case,   registered

subsequently.   In the present case, the bond executed by the

appellant has not been questioned.   In fact, the subsequent

action of passing the order dated 13.5.2021  sending him to the

custody due to  violation of the bond as per the mandate of law

has been assailed.  As per the discussion made hereinabove, in

our considered opinion, the order passed by respondent No. 1 is

after following the procedure, so prescribed and affording due

opportunity   to   the   appellant.     The   High   Court   has   rightly

affirmed the said order. In the facts,  the argument advanced by

the learned counsel for the appellant cannot be countenanced.

9. In view of the discussion made hereinabove, we are of the

considered view that the orders  passed by the High Court and

respondent No. 1 do not call for any interference.  Therefore, this

appeal  is bereft of any merit, hence dismissed.   

9

………………………….J.

[ INDIRA BANERJEE ]

       ....………………………J.

 [ J.K. MAHESHWARI ]

NEW DELHI;

MARCH 9, 2022.

10