BEKARU SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) One Ram Narain was ordered by the High Court of Allahabad, on June 9, 1958, to furnish a personal bond for a lakh of rupees and three sureties, two in the sum of Rs 40,000 each and one in the sum of Rs. 20,000 in respect of the case against him for having committed criminal breach of trust with respect to the funds of the Pikaura Co-operative Society. he was to furnish the personal bond and the sureties with three weeks from the date of the order. It was further ordered:

(2.) It may be mentioned that Ram Narain had previously furnished a personal bond and sureties in connection with the embezzlement alleged to have been committed by him and that the necessity for a fresh order for furnishing personal bond and sureties arose on account of the police submitting more than one charge-sheet with respect to the amount embezzled and it was felt that the original security furnished might not be effective

(3.) On June 26, 1958, Rain Narain executed a personal bond for Rs. 1,00,000 and offered the required sureties. Kashi stood Surety for Rs. 40,000, Safir Hussam for Rs. 40,000 and Smt. Sana for Rs. 20,000 respectively. The surety bond by Safir Hussain was not duly verified as he was in hospital at that time, but when it was put up to Safir Hussein for verification on July 12, 1958 he refused to verify it.