Section 144(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)In cases where, in the opinion of a District Magistrate, a Sub-Divisional Magistrate, or of any other [Executive Magistrate] [Substituted by Act XL of 1966.] specially empowered by the [Government] [Substituted by Act XV of 2006 for 'High Court'.] to act under this section, there is sufficient ground for proceeding under this section and immediate prevention or speedy remedy is desirable, such Magistrate may, by a written order stating the material facts of the case and served in [the] [Inserted by Act XV of 2006.] manner provided by section 134, direct any person to abstain from a certain act or [to take certain order with respect to certain property] [Deleted by Act XIII of 1985, Section 2.] in his possession or under his management, if such Magistrate considers that such direction is likely to prevent, or tends to prevent, obstruction, annoyance or injury, [x x x] [Deleted by Act XIII of 1985, Section 2.] to any person lawfully employed, or danger to human life health or safety, or a disturbance of the public tranquillity, or a riot, or an affray
