P.P. ABDUL KHADER Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal has been preferred under Sec. 449 of the Cr.P.C against the order passed by the Sessions Court, Thalassery (for short 'the court below') in M.C No.680/2022 in S.C.No.544/2019 dtd. 10/10/2022.

(2.) The appellants stood as sureties of the accused in S.C.No.544/2019 pending at the court below by executing a bond for Rs.25,000.00 each. Thereafter, the accused failed to appear at the court below. The court below cancelled the bail bond and issued show cause notice to the appellants. But, they did not appear. Hence, the court below imposed a penalty of ?25,000/-each as per the impugned order. The said order is under challenge in this appeal.

(3.) I have heard Sri. Cibi Thomas, the learned counsel for the appellants and Sri. P.G. Manu, the learned Senior Public Prosecutor.