U. M. KHALEEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned HCGP Smt. Rashmi Jadhav for respondent-State.

(2.) The appellant stood as surety to accused No.1 in S.C.No.5/2019. The accused No.1 did not appear before the Court in S.C.No.5/2019 inspite of issuing NBW against him. Therefore, the Trial Court has issued notice to this appellant who stood as surety to accused No.1.

(3.) The appellant appeared before the Trial Court on 11/1/2022. Giving an opportunity to this appellant to secure accused No.1, the case was adjourned to 7/2/2022. On 7/2/2022, the appellant who was present before the Court did not produce accused No.1 and has not shown any cause. Therefore, the impugned order came to be passed which reads as thus: