(1.) THIS order shall dispose of Criminal Misc. No. 24130 of 2003 as well as the main appeal.
(2.) THE applicants-appellants, namely, Raj Kumar and Laje Ram, who were sureties to the bail bonds furnished by the accused Mangat, have filed the instant appeal against the orders dated 26.7.2002, 2.9.2002 and 9.5.2003 passed by the learned Additional Sessions Judge, Bhiwani.
(3.) VIDE order dated 2.9.2002, the learned Additional Sessions Judge, Bhiwani issued a warrant for recovery of the amount of Rs. 25,000/- each from both the sureties to the Collector to recover the said amount as an arrears of land revenue, when both the appellants did not appear before the Court and sent the amount of penalty imposed upon them.