BABU SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) BABU Singh son of Arjan Singh acted as a surety in the sum of Rs. 10,000/- for Baldev Singh who was accused in a case under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985, arising out of FIR No. 342 dated 5-11-1989 of Police Station, Sadar, Sirsa. The accused absented and then absconded and after serving a notice on the surety and hearing him the Sessions Judge, Sirsa ordered for forfeiture of the surety bond and the recovery of the entire sum of Rs. 10,000/- on 16-4-1991.

(2.) AGGRIEVED against it the present appeal has been preferred. On behalf of the appellant, it has been pointed out that only 15 kg. of poppy husk was alleged to have been recovered from Baldev Singh accused on 5-11-1989. Though the present surety also secured dasti process for production of the accused yet despite his efforts he failed to produce him. The accused belonged to village Rampura Phul, District Bhatinda.