PRITAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crl. Misc. No. 24120 of 2013

(2.) THIS is an application for condonation of 94 days delay in filing the accompanying appeal. For the reasons mentioned in the application, the same is allowed and delay of 94 days in filing the accompanying appeal is hereby condoned.

(3.) BRIEFLY the facts of the case are that appellant -Pritam Singh stood surety for accused -Karnail Singh, who was facing trial in case FIR No. 77 dated 27.8.2011 registered under Sections 15/ 61/ 85 of NDPS Act at Police Station City Rampura as he was found in possession of 20 kgs of poppy husk. Accused -Karnail Singh was granted regular bail on furnishing bail bonds in the sum of Rs. 30,000/ - with one surety in the like amount and was appearing regularly before the trial Court. On 18.8.2012, accused absented himself from the Court and his bail bonds and surety bonds were cancelled and the amount was forfeited to the State. Non -bailable warrants of arrest were issued for 29.9.2012 and notice under Section 446 Cr.P.C. was also issued to the surety -appellant. On 29.11.2012, a penalty of Rs. 30,000/ - was imposed upon the appellant.