VIVEK SHARMA Vs. STATE

JUDGEMENT

(1.) The question before me arises out of an order for bail. Mr Manoj Jain. Metropolitan Magistrate, ordered the petitioner who is being tried before him. to be released on bail on his furnishing a bond for Rs. 15000.00 with one surety in the like amount. Consequent upon that order, the petitioner executed a bond, and as regards the surety, he wanted the court to accept Ram Sahai Singh

(2.) The Metropolitan Magistrate, it appears, had no difficulty about the bond executed by the petitioner. The problem arose with regard to the bond of the surety, and in order to satisfy himself about the sufficiency or fitness of the surety he called for the report of the Station House Officer who. in compliance with that order, made a report which runs as under:-

(3.) On receipt of that report, the learned Metropolitan Magistrate passed the following order :