K S K AIYANGAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petition and the revision application are both disposed of by this common order.

(2.) The petitioners are husband and wife, who have stood sureties for the accused by name Menon in the sum of Rs. 50,000/- each. The said Menon was released on bail in April 1983. He was charged with offences under the Foreign Exchange Regulation Act.

(3.) After his release on bail the accused did appear on various dates before trial Court when the remand proceedings were pending.