PREETAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Being aggrieved by the order dated 17.02.99, passed by Additional Session Judge, Begamgunj, Distt. Raisen, whereby bond amount of Rs. 96,000/- was forfeited and in default of payment of penalty, appellant be served civil imprisonment for the period of 4 months, therefore the appellant filed this appeal under Section 449 of the Cr.P.C.

(2.) Facts of the case in short is that appellant executed a surety bond of Rs. 12,000/- for each accused namely Rakesh, Bhura, Rajkumar, Ramsingh, Poonamchand, Balram, Indal Singh and Ramnarayan in S.T. No. 40/97.

(3.) The aforementioned accused persons were remained absent before learned Additional Session Judge, Begumganj, Distt. Raisen and show cause notice under Section 446 of the Cr.P.C. was issued to the appellant as to the effect that why the surety bond be not forfeited.