BHUVANESHWAR Vs. N C T OF DELHI

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner.

(2.) This petition is directed against an order dated August 23, 1996 passed by Mrs. Renu Bhatnagar, Metropolitan Magistrate, whereby she rejected the surety furnished by the petitioner.

(3.) Learned Counsel for the petitioner contends that the father of the petitioner Shri Rishwal Jagat @ Chamru came all the way from Village Ankapur, PO Bodan, District Larkar, (Orissa) to stand as surety for his son. Thus the learned lower Court should not have rejected the surety bond of the petitioner on the ground that he had no control since the petitioner happened to be the father of the accused.