CHANDER MOHAN MAGGON Vs. TEJINDER SINGH

JUDGEMENT

(1.) Crl.M.C. 631/2018 & Crl.M.A.2277/2018(stay)

(2.) Learned counsel for the petitioner submits that the said condition is onerous as the petitioner does not have the wherewithal to furnish a surety of the said amount.

(3.) Learned counsel for the petitioner submits that the Revisional Court, while rejecting the Revision Petition erroneously quoted the order passed by the Trial Court, which was the very impugned order before the Revisional Court and on parity of conditions dismissed the Revision Petition. The Revisional Court quoted the Trial Court's order as an order passed in another case where the personal bond/surety bond in the sum of Rs.3 lakhs was directed to be furnished.