MANIKUTTAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant in both these appeals are one and the same.

(2.) Crl.A.No. 508 of 2021 is directed against the order dated 11.07.2018 in M.C.No. 27 of 2018. That Miscellaneous Case was taken when the appellant failed to produce the 2nd accused in S.C.No. 397 of 2015 before Court for trial. Here also, a show cause notice as provided under Section 446A of the Cr.P.C. was served on the appellant. But he did not respond and thus the entire bond amount of Rs. 50,000/- was directed to be paid as penalty.

(3.) I heard the learned counsel for the appellant and also the learned Senior Public Prosecutor.