MUMTAJ AND ANOTHER Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Pankaj Bharti, learned counsel for the appellants, learned A.G.A. for the State respondent and perused the record.

(2.) This criminal appeal has been preferred by Mumtaj and Jamshed against the State challenging the order dated 4.11.2006 passed by Additional Sessions Judge, Court No.10, Muzaffar Nagar in Criminal Misc. Case No. 7/11 of 2003 by which the bail bond of the sureties Mumtaj and Jamshed was forfeited and surety amount of Rs. 15,000/- each was directed to deposit and to produce accused Iqbal on each and every date under Section 446 Cr.P.C.

(3.) Learned counsel for the appellants submitted that the order passed by the appellate court is illegal, arbitrary and against law and fact.