MADAN LAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner stood surety for an accused, who was released on parole and thereafter has not reported back. Instead being in the dock for facilitating an accused to abscond, he has rather put the police at the receiving end. It is basically petitioner's responsibility to trace the absconding prisoner but he has cooly palmed of the same to the inaction on the part of the police. So much so that now Commissioner of Police is present in the court to explain the efforts gone into by police to trace the prisoner.

(2.) The petitioner, who is surety, has approached this court seeking directions for quashing of the notice issued to him requiring him to deposit a sum of Rs. 50,000/- as a penalty as the convict Munavar Ali for whom he stood surety, has jumped the parole and is absconding.

(3.) Notice of motion was issued to the respondent, when the petitioner complained that the police was not making efforts to arrest the absconding prisoner. What novel way to escape own responsibility