JOGINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Joginder Singh and Nirmal Singh, the petitioners have challenged by way of this revision petition the judgment dated 24.05.2012 passed learned Sessions Judge, Kapurthala, vide which an appeal preferred against the order dated 23.10.2007 passed by learned Chief Judicial Magistrate, Kapurthala has been dismissed.

(2.) Nirmal Singh, the petitioner was arrested in a case registered by way of FIR No.54 dated 22.10.2004 at Police Station Dhilwan, District Kapurthala, for an offence punishable under sections 148, 323, 324 and 326 read with section 149 IPC. Nirmal Singh was ordered to be released on bail in the said case on his furnishing a personal and a surety bond in a sum of Rs.50,000/- each. Besides Nirmal Singh, who furnished the personal bond, Joginder Singh, the other petitioner furnished the surety bond in the aforesaid amount for release of Nirmal Singh on bail.

(3.) It is a fact that Nirmal Singh jumped bail. Claiming that the amounts of the aforesaid bonds were forfeited to the State, notice under section 446 Cr.P.C. was given and vide order dated 23.10.2007, the petitioners were ordered to pay a sum of Rs.50,000/- each as penalty.