M VENKATESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant who stood as a surety to the accused in S.C.No.311/2011 before the Court below challenging the order passed by the I Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru in Criminal Miscellaneous No.1320/2012 dated 10.07.2018.

(2.) I have heard the learned counsel for the appellant and the learned High Court Government Pleader for respondent-State.

(3.) The brief facts of the case are that the present appellant stood as a surety to the accused and subsequently accused No.2 remained absent and surety notice was also came to be issued. In spite of service of notice, the sureties have not appeared and as such a Criminal Miscellaneous No.1320/2012 was registered against the surety Nos.1 and 2 and Court below passed an order for forfeiting the surety bonds and directed to collect the money of Rs.50,000/- from the sureties.