G VENKATRAM REDDY Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is preferred by the accused in S.C. No. 126 of 1985 on the file of the II Additional Metropolitan Sessions Judge, Hyderabad against order dated 22-12-1989 dismissing Crl. M P. No. 819 of 1989.

(2.) On 5-12-1989 in Crl. M.P. No. 3803/89 this Court ordered that the Non-Bailable Warrant of arrest of the petitioner issued by the Court of the II Additional Metropolitan Sessions Judge, Hyderabad be recalled on condition of the petitioner executing a fresh bond for Rs. 5,000/- with two sureties, each in a like sum, to the satisfaction of the II Additional Metropolitan Sessions Judge, Hyderabad and on his giving undertaking that he would co-perate with early disposal of the Sessions case which is of the year 1985.

(3.) Pursuant to the above order, it is stated, the petitioner executed a bond and produced two sureties viz., (I) Ari A.K.D.K.V. Prasad, working in H.M.T. drawing a monthly salary of Rs. 2,592-27 Ps. and (2) Sri S. Narasimha who is working as an employee in Hyderabad Asbestos Industries Limited in Sanathnagar Industrial area from 1-7-1975 who is being paid wages of Rs. 69-76 ps. per day (the total monthly emoluments being Rs. 2,000/- and odd). The sureties were not accepted and the petitioner was directed to produce sureties having immoveable property security worth Rs. 5,000/- each. The petitioner then filed Crl. M.P. No. 819/89 to hold enquiry under Section 441 (4) Cr. P.C. out of which this revision arises.