BRIJMOHAN SHARMA Vs. STATE OF C.G.

JUDGEMENT

(1.) HEARD on I.A. 4206/2004 and I.A.No. 185/2005 for taking documents on record. Considered Allowed Also heard on I.A. Nos. 4152/2003, 1836/2005, 3819/2005 and 652/ 2006 for urgent hearing of the case.

(2.) THE applications are considered and the matter is taken up on board. This appeal is finally heard at the stage of admission. Brief facts of the case are that the appellant stood surety for Rs. 50,000/- for one Jaswinder Singh, as accused in Special Criminal Case Number-06/1994 tinder Section-120(B) of IPC. Due to non-appearance of Jaswinder Singh on the date of hearing, the surety bond was forfeited and the appellant was noticed to show cause. Upon failure of the appellant to give satisfactory explanation or to keep the accused present, entire amount of Rs. 50,000/- was ordered to be forfeited by the impugned order dated 11-06-2002.