YESUDASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is one of the sureties for granting bail to the accused in C.C.No. 643/2000 before the Chief Judicial Magistrate's Court, Kollam. Since the petitioner could not ensure the presence of the accused when the case was taken up, the Munsiff registered M.C.No.123/2003 for imposing penalty on the sureties. The Chief Judicial Magistrate imposed penalty of Rs.50,000.00 on the sureties. The petitioner filed Criminal Appeal No.1/2012 before the Additional District and Sessions Judge (Adhoc)III, Kollam against that order, which was dismissed by the Additional District and Sessions Judge. The petitioner is challenging the judgments of the courts below.

(2.) I have heard the learned counsel for the petitioner.

(3.) I have heard the learned Public Prosecutor also.