SURENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) The petition has been filed to quash the part of the order dated 20.4.2002 asking the applicant to furnish the personal bond for Rs. 1 lac.

(2.) I have heard Sri Sanjay Kumar Singh, learned Counsel for the applicant and the learned A.G.A.

(3.) The applicant is City Booking Agent of Northern Railway. His duty is to book the luggage, parcle, goods etc. and to hand-over the same to the Railway Administration. Similarly, if any goods etc. is booked from out station, his duty is to receive the same from the Railway and to release to the holder of the Railway receipt.