SHEIKH RABBOO Vs. STATE OF M.P.

JUDGEMENT

(1.) THE present appeal is filed by a surety against the order dated 6.9.1985 passed by Additional Sessions Judge, Betul in M.J.C. No. 12/84 (State v. Sheikh Rabboo and others) ordering the forfeiture of bail -bonds and recovery of Rs. 3,000/ - from the appellant.

(2.) THE appellant stood surety for accused Asgar Khan son of Ahmed Noor in Sessions Trial pending before the then Additional Sessions Judge, Betul. Since Asgar Khan remained absent on some dates, the bail -bonds and surety -bonds were forfeited and show cause notice was issued against the appellant, who submitted the reply but the learned Judge ordered the recovery of the surety amount of Rs. 3,000/ - from him, against which the present appeal has been filed by the appellant surety.

(3.) LOOKING to the facts and circumstances of the present case recovery of the amount of Rs. 3,000/ - (rupees three thousand) is reduced to Rs. 300/ - (rupees three hundred) only.