CHARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The crux of the facts and material, culminating in the commencement, relevant for deciding the instant appeal and emanating from the record, is that initially a criminal case was registered against main accused Davinder Singh @ Peter son of Manjit Singh vide FIR No.17 dated 28.02.2011 for the commission of offence punishable under Sections 489A to 489C IPC, by the police of Police Station Barnala, Tehsil and District Barnala.

(2.) The accused was ordered to be released on bail by the Court, on his furnishing bail bonds and surety bonds in the sum of Rs.50,000/- each. Appellant Charanjit Kaur stood surety and submitted the surety bonds in his favour in the sum of Rs.50,000/-. During the course of trial since the main accused Davinder Singh @ Peter did not appear, so his bail was cancelled and surety bonds were forfeited to the State.

(3.) Sequelly the proceedings under Section 446 Cr.P.C. were initiated against the appellant. The trial Court in a very routine manner imposed the penalty of entire amount of Rs.50,000/- on the appellant vide impugned order dated 19.05.2012.