NANAK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS appeal has been filed by Nanak Singh against the order dated 20.8.1981 passed by the trial Judge imposing penalty of Rs. 7000/- in the proceedings under Sections 446 Cr.P.C.

(2.) NANAK Singh-appellant had stood surety for Ranjit Singh-accused in the case State v. Kulwant Singh etc. under Section 307/34 IPC vide FIR No. 253 of 1987 of Police Station Tanda. Nanak Singh had furnished surety bond in the sum of Rs. 7000/- for accused Ranjit Singh. Accused Ranjit Singh jumped bail on 27.3.1991 and was declared a proclaimed offender. Notice under Section 446 Cr.P.C. was served upon the appellant-Nanak Singh on 14.6.1991. Nanak Singh- appellant (surety) sought time to locate the accused and to produce him before the Court and he was granted time till 20.8.1991. On 20.8.1991, Nanak Singh- surety appeared before the trial Court and submitted that he was unable to trace accused-Ranjit Singh and/or to produce him in the Court. Resultantly, the learned trial Court imposed penalty of Rs. 7000/- against Nanak Singh- surety. On the request made by Nanak Singh-surety, he was given one month's time to make the payment. This order was passed by the learned trial Court on 20.8.1991. Aggrieved against the same, Nanak Singh-surety has filed the present appeal in this Court.

(3.) I have heard learned counsel for the State and have gone through the record carefully.