BHANWARLAL MANSUKHLAL Vs. STATE

JUDGEMENT

(1.) THE Sessions Judge Shujalpur ordered the surety bond of the applicant to be forfeited. Against that order the surety has filed this application in revision.

(2.) THE learned Counsel for the applicant has urged only one point before me. He argues that under Section 353, Gwalior Criminal P. C. bail can be taken only for the period the appeal is pending. As the judgment of the appellate Court has been delivered, the surety cannot be called upon to produce the accused. Section 353, Gwalior Criminal P C is equivalent to S 426, Indian Criminal P. C. The section runs as follows: