VIKRAMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The appellants are sureties for the second accused in SC No. 159/2004 of the Court of Additional District & Sessions Judge, Fast Track (Ad hoc), Mavelikara. The above Sessions Case is instituted alleging offence under the provisions of the Abkari Act against accused Nos. 1 and 2 in which the appellants stood as sureties for the second accused. By the impugned order dated 23/06/2007 in MC No. 9 of 2007 in SC No. 159 of 2004, the Court below forfeited the bail bond and started MC and issued distress warrant against the appellants. It is the above order challenged in this appeal.

(2.) I have heard the Sri R. Padmakumar, the learned counsel appearing for the appellant as well as the learned Public Prosecutor.

(3.) The details which I mentioned above are not from the order impugned in this appeal. From the order what discernible is that notices ware issued to the appellants and they have entered appearance through counsel. Nothing is discernible from the order as to what was the prayer of the petitioners in their application and what was the reason for rejecting such prayer. No reasons are assigned for forfeiting the bail bond.