BASAVARAJU Vs. STATE

JUDGEMENT

(1.) This appeal is against the impugned order dtd. 26/12/2019 passed in S.C.No.1022/2017, on the file of the Court of XLV Addl. City Civil and Sessions Judge, Bangalore city.

(2.) The learned Sessions Judge vide impugned order has directed the surety holders namely D.Basavaraju, N.V.Venkatesh and K.G.Chandrashekaraiah, to deposit the bond amount of Rs.35,000.00 (Rupees Thirty five thousand only) each as penalty within three weeks by way of Demand Draft in the name of Registrar, City Civil Court, Bangalore.

(3.) As per the impugned order, the appellants stood as surety for accused Nos.2 and 3, in connection with a case registered in crime No.342/2016 of HSR Layout Police Station, registered for offences punishable under Ss. 4, 5, 6 and 7 of Immoral Traffic Prevention Act and Sec. 370 of Indian Penal Code. The accused were released on their executing a personal bond for a sum of Rs.50,000.00 (Rupees Fifty thousand only) each with two sureties for likesum to the satisfaction of the jurisdictional Court. After committal of the case, both the accused remained absent. Hence notices were issued to the surety holders. Inspite of granting sufficient time, the accused were not produced before the Court. Hence the surety bond came to be forfeited.