K. JANARDHANAN AND ANR. Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioners were the sureties for the release of the accused in C.C. No.368 of 2001 on the files of the court of the Judicial Magistrate of First Class, Kasaragod. Since the accused did not appear before the court as directed by the court, the learned Magistrate issued notice to the revision petitioners on being satisfied that the bail bond had been forfeited.

(2.) The first revision petitioner was not served with the notice. Thereafter, the learned Magistrate directed each of the revision petitioners to pay a penalty of Rs. 30,000/- each, against which an appeal was filed. As per the judgment in Crl.A. No.192 of 2003, the penalty was modified to Rs. 10,000/- each.

(3.) Heard the learned counsel for the revision petitioners and the learned Public Prosecutor.