KUPPUSWAMY Vs. STATE; R H A SIGURAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader and perused the records.

(2.) The appellant herein had stood as surety to accused No.10 (Sokina) S.C. No. 889/2013 pending trial on the file of the Fast Track Court No.6 (CCH-54) and now in view of abolition of Fast Track Courts, the same is now pending on the file of the CCH-51 and had executed personal bond in a sum of Rs.50,000/-, undertaking to pay the same as penalty, in the event of accused not attending the Court.

(3.) Since the accused No.10 who is basically from West Bengal State failed to attend the trial and consequent, upon issuance of notice to the appellant, the bail bond executed by him in a sum of Rs.50,000/- has been forfeited and directed him to pay the said amount as penalty and directed the Deputy Commissioner of Shimoga district to recover the said penalty amount under the Karnataka Land Revenue Act. It is this order which is called in question.