PHOOLMATI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) KANHAIYA and Smt. Phoolmati (both appellants) stood sureties to accused Dinesh, who faced trial (S.T. no. 301 of 1999) in respect of offences punishable under Section 376, 363, 504, 506 of IPC, relating to police station, Jawalapur. Kanhaiya and Smt. Phoolmati filed surety bonds and undertook to pay Rs. 25,000/ - each, if accused did not appear in the Court.

(2.) LIKEWISE , Rafal Singh (non -appellant) and Sundar (appellant) stood sureties to accused Umesh in the same trial (S.T. no. 301 of 1999) in respect of selfsame offences, relating to police station, Jwalapur in the same Court i.e. Addl. Sessions Judge / IV F.T.C., Haridwar. The amount of surety bonds in the case of Rafal Singh and Sundar too was Rs. 25,000/ - each.

(3.) SINCE in both the criminal appeals, appellants have challenged the proceedings initiated against them under Section 446 of Cr.P.C., therefore, both the criminal appeals are being decided together by this common judgment and order for the sake of brevity and convenience.