JAIRAM Vs. STATE OF MP

JUDGEMENT

(1.) WITH the consent of parties, heard finally at the motion stage. Perused the record and impugned order.

(2.) THIS appeal is directed against the order dated 18.9.2001 passed by Second ASJ, Shivpun in Criminal Case No. 24 of 2001 (MJC No. 1 3 of 2004) whereby, personal bond amount of Rs. 10.000/- (Rs. ten thousand) has been forfeited.

(3.) IT has been argued bv learned counsel for the appellant that since appellant has been arrested and is lacing trial, amount of Rs 10.000/- (Rs.ten thousand) which were forfeited is on higher side and there is no justification in recovering the said amount. He also argued that forfeiled amount be reduced. He relied upon the order dated 11.11.2005 passed in Criminal Appeal No. 677 of 2005 [Shishupal Shingh v. Suite of M.P. ]