WAHIB UDDIN Vs. STATE OF U P

JUDGEMENT

(1.) THIS revision has been preferred against the judgment and order dated 21.1.1984 passed by Sri D. N. Shukla, Sessions Judge, Allahabad confirming the order dated 6.1.1984 passed by Sri B. B. Singh, Judicial Magistrate 1st Class, Allahabad in Misc. Case No. 20/X/83.

(2.) IN short, the fact is that the applicant along with one Abdul Rauf stood surety for the accused by furnishing bond of Rs. 2,000 each. Since they did not produce the accused in terms of the bail bond, it was forfeited under Section 446, Cr. P.C. and the learned Magistrate imposed penalty on the applicant to pay Rs, 2,000. Being dissatisfied, the applicant preferred an appeal before the learned Sessions Judge, Allahabad, who dismissed the appeal summarily by his order dated 21.1.1984.

(3.) WITH the above observations the revision is disposed of.