TARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present appeal has been filed against the order dated 30.04.2013 passed by Judge, Special Court, Ferozepur whereby a penalty under Section 446 Cr.P.C. has been imposed upon the appellant while ordering recovery of surety amount of '4 lacs.

(2.) Briefly, the facts of the case are that FIR No.108 dated 21.04.2007 under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 was registered against accused Inder Singh and Chanan Singh as said accused were arrested while carrying poppy husk on a tractor trolley bearing Registration No.PCQ-7198.

(3.) During pendency of the trial, the tractor trolley was released on Superdari to its owner-Bhagwan Singh and present appellant stood as surety for Superdari for tractor trolley. The order of Superdari was passed on 26.05.2007 by learned Judge, Special Court, Ferozepur.