RATNOO MAHABIR Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 561-A Cr. P. C. for remitting the penalty imposed upon them on forfeiture of their bonds.

(2.) THE relevant facts are that the applicant stood surety for one Ganesh in some case under Section 420 I. P. C. On some date Ganesh absented and the bail bonds of the applicants were forfeited. They were asked to show cause as to why the amount of bail bonds be not realised from them- The applicants could not produce the accused and therefore, order was passed for realisation of the amounts of bail bonds which were for Rs. 800/- from each of the two applicants.

(3.) AFTERWARDS the applicants succeeded in tracing out Ganesh and he was produced in Court. On a trial Ganesh was also acquitted.