Delhi District Court
C.R. No. 33/13 Ravi Kumar & Ors. vs . State 1/5 on 20 September, 2013
IN THE COURT OF SHRI RAJEEV BANSAL,
ASJ-03 (SOUTH DISTRICT), SAKET COURTS,
NEW DELHI.
Criminal Revision No.33/13
(Unique I.D. No.02406R0217322013)
(1) Ravi Kumar
S/o Sh. Totee Ram
R/o US-8/89, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(2) Amit
S/o Sh. Mahender
R/o US-8/222, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(3) Pancham Singh
S/o Sh. Ram Prashad
R/o US-8/10, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(4) Raju
S/o Sh. Babu Lal
R/o US-8/226, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(5) Babita
W/o Sh. Mahender
R/o US-8/226, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
C.R. No. 33/13 Ravi Kumar & Ors. vs. State 1/5
(6) Santosh Singh
S/o Sh. Pancham Singh
R/o US-8/10, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(7) Rajender
S/o Sh. Totee Ram
R/o US-8/89, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(8) Shahnaz
D/o Mohd. Siddiqui
R/o US-8/223-B, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(9) Shakir Khan
S/o Mohd. Siddiqui
R/o US-8/223, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(10) Shishpal
S/o Sh. Totee Ram
R/o US-8/89, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(11) Rinki
W/o Sh. Raju
R/o US-8/226, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
C.R. No. 33/13 Ravi Kumar & Ors. vs. State 2/5
(12) Shakuntala
W/o Sh. Madan Lal
R/o US-8/334, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017
(13) Rani
W/o Sh. Totee Ram
R/o US-8/89, Balmiki Camp,
Begumpur, Malviya Nagar,
New Delhi-110017 ...........Revisionists
Versus
The State ...........Respondent
Date of Institution :19.08.2013
Date of Pronouncement Order :20.09.2013
ORDER
1. This Revision Petition has been filed against the notice dated 15.07.2013 issued by the Special Executive Magistrate, South District, New Delhi, under Section 107/111 Cr.P.C against the revisionists. Aggrieved by the same, the present revision has been filed. It has been stated in the revision that the Special Executive Magistrate vide order dated 15.07.2013 passed an order to furnish surety to the revisionist for keeping peace for a period of one year. Alongwith the revision, a copy of the notice dated 15.07.2013 has C.R. No. 33/13 Ravi Kumar & Ors. vs. State 3/5 been filed. A perusal of the entire revision shows that there is no such order passed by the Special Executive Magistrate by which the revisionists have been asked to furnish the surety for keeping peace for a period of one year. What has been directed is only a notice under Section 107/111 Cr.P.C by which the addressee were required to show cause as to why they may not be ordered to execute Personal Bond in the sum of Rs. 10,000/- with one surety in the like amount for keeping peace for a period of one year. Since only a show cause notice has been issued to the revisionists and no final orders have been passed, I do not find any good ground to interfere in the matter. It is also not known as to what happened on or after 08.08.2013, the date for which the said notice was issued by the Special Executive Magistrate. There was no appearance on behalf of the revisionists even on 29.08.2013. Today also, nobody has appeared for the revisionists.
2. Since only a show cause notice has been issued, no final orders have been passed by the Special Executive Magistrate against the revisionists, no merit is found in the present revision, which is hereby dismissed.
C.R. No. 33/13 Ravi Kumar & Ors. vs. State 4/5
3. A copy of this order be sent to the concerned Court.
4. File be consigned to the Record Room.
Announced in the open Court. (Rajeev Bansal)
Dated:20.09.2013 ASJ-3/South District
Saket Courts, New Delhi
C.R. No. 33/13 Ravi Kumar & Ors. vs. State 5/5