GURDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURDEEP Singh petitioner was required to appear before the Additional Sessions Judge, Kurukshetra in connection with a case registered against him through first information report No. 346, dated 17th November, 1977 at Police Station, Thanesar. He furnished a personal bond and a surety bond on 4th February 1982, in the sum of Rs. 5000. He was directed by the Chief Judicial Magistrate, Kurukshetra, to appear before the Additional Sessions Judge on December, 1982. It appears from the order of the learned Additional Sessions Judge that the petitioner did not appear in the Court at the time when his case was called but appeared latter on the same day and intimated the Court that he had not been late willfully and that he was late since the bus was late and requested to be pardoned. It appears that the learned Additional Sessions Judge did not reject this explanation but still he imposed Rs. 200 as penalty. I do not think that he was justified in imposing this penalty. He could have done so if he rejected the explanation of the petitioner. Consequently I allow this revision and set aside the order of the learned Additional Sessions Judge, Kurukshetra. The penalty, if recovered, would be paid back to the petitioner. Revision allowed.