LAL SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE applicant stood surety of one Harisingh accused. In Special Case No. 149/84 the accused defaulted in appearance on several dates. His bail was cancelled and bonds were forfeited. Notices were issued to show cause as to why the amount of bond be not recovered. The applicant and the accused happened to be close relatives. Harisingh is claimed to be his brother -in -law. The learned Sessions Judge has directed that an amount of Rs. 3,000/ - be directed to be deposited. He had stood surety of a bail bond of Rs. 5,000/ -.

(2.) The fact that the applicant had stood as surety of his own brother -in -law and later on he was presented in Court and is facing his trial certainly deserves sympathetic consideration. The appeal is consequently allowed. The order of the learned Sessions Judge is modified to the extent that instead of depositing Rs. 3,000/ - he may deposit Rs. 1,000/ - which will meet the ends of justice. The order of the learned Sessions Judge dated 22.7.1992 is modified as said above and the appeal is decided accordingly.