DALVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court by way of instant petition under Section 482 of the Code of Criminal Procedure (for short 'Cr.P.C.') for quashing of the order dated 24.11.2010 (Annexure P-1), passed by the learned District Magistrate, Gurgaon, whereby the surety amount of Rs. 2,00,000/- (Rupees two lacs only) was ordered to be forfeited to the State. The petitioner stood surety in a sum of Rs. 2,00,000/- (Rupees two lacs only) for release of one convict Manoj Kumar on parole. It has been further ordered that amount be recovered from the petitioner as arrears of land revenue.

(2.) Notice of motion was issued.

(3.) Learned counsel for the petitioner submits that in the absence of any connivance between the petitioner and the convict, who jumped parole and did not surrender, the order passed against the petitioner is very harsh and is not sustainable in law, as such.