PARKAR HASAN ABDUL GAFOOR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Mr. Pathare for the petitioner and Mr. Satpute, for the respondent No. 2 and A. P. P. for the State.

(2.) THE question involved in this case is whether the surety of an accused stands discharged as soon as the accused is arrested on a non bailable warrant and produced before the Court.

(3.) THE petitioner stood surety for one Rajesh J. Trivedi for an amount of Rs. 3,00,000/ -. This surety bond was executed on 27-8-1991 pursuant to the order of the Court by which the accused was to be released on bail in the amount of Rs. 4,00,000/- out of which the accused Rajesh Trivedi deposited Rs. 1,00,000/- and for the remaining amount of Rs. 3,00,000/- the petitioner stood surety.