AIR 1960 MYSORE 146 ::1960 MadLJ(Cri) 151 ::(1960) 30 Com Cas 151 ::ILR (1960) Mys 259

Mysore High Court

Hon'ble Judge(s): K. S. Hegde , J

Criminal P.C. (5 of 1898) , S.117(3), S.112— Person cannot be bound over without previous notice. No person can be asked to execute any interim bond under Sec. 117(3) without complying with the requirements of Sections 112 and 117(1). A person cannot be bound over without issuing him a notice.(Para 2) The Magistrate must give reasons in support of his order for execution of interim bond under S. 117(3).(Para 2)