SHASHI BALA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the surety-appellant Smt. Shashi Bala and learned Additional Government Advocate.

(2.) In this case Smt. Shashi Bala, surety-appellant, stood surety for accused Naveen Kumar in a criminal case in the year 1978 for the sum of Rs. 2,000. Thereafter the accused absented and a notice was sent to Smt. Shashi Bala. She sought an adjournment on 1.10.80 and accordingly the case was directed to be listed on 17.10.80. On 17.10.80 Smt. Shashi Bala was absent and no cause was shown in reply to notice under Section 446, Cr. P.C. The surety bonds furnished by her had already been forfeited. So, the learned IInd Additional Sessions Judge, Ghazlabad directed for issuing warrants of recovery against Smt. Shashi Bala surety-appellant. Against the said order this criminal appeal was preferred.

(3.) In this appeal, it was claimed in the memo of appeal that accused Naveen Kumar had died and as such could not be produced and consequently the forfeiture of surety bonds and the warrants of recovery issued against her were Illegal. Learned counsel for the appellant has pointed out that applications were moved on 4.3.80, on 14.4.1980 and on 5.5.80 by Smt. Shashl Bala, in which it was stated that accused Naveen Kumar had disappeared during the pendency of the case and in respect of disappearance an F.I.R. was lodged by her father but the whereabouts of the accused were still not traceable. However, mere lodging of the F.I.R. about disappearance would not help the surety-appellant. It was the responsibility of the surety-appellant to keep a watch on the movements of the accused. It is not disclosed in the said applications as to when this accused disappeared. Information was also not given to the Court when the accused disappeared. Then there was no material placed before the Court below to indicate that any effort was made to trace out the accused. The averment in the memo of appeal that the accused had died is without any basis. No such application has been shown as moved before the Court below at the time the notice was served and even thereafter. Even in the memo of appeal, there is no mention of the date, time and place of death of the accused. There is no proof of the death of the accused placed on record. It was the burden of the surety-appellant to make such an application as an explanation for not producing the accused before the Court and to show cause for the non-appearance of the accused. This burden has not been discharged by the surety-appellant. There Is no infirmity in the order passed by the learned Ilnd Additional District and Sessions Judge, Ghaziabad. There is no ground made out for remission of any part of surety amount of Rs. 2,000.