(1.) THIS order shall dispose of CRA -S -1962 -SB -2005 and CRA -S -2095 -SB -2006 as common questions of fact and law are involved in both the appeals.
(2.) IN CRA -S -1962 -SB -2005, prayer has been made for setting aside the order dated 08.10.2005 passed by learned Additional Sessions Judge, Barnala in proceedings under Section 446 Cr.P.C. whereby he, after issuing notice under Section 446 Cr.P.C. forfeited the surety bonds of the appellant to the State and imposed a penalty of Rs. 30,000/ - on him on the ground that, as undertaken by him in his surety bond, he failed to produce Harjinder Singh accused in the Court in case FIR No. 03 dated 03.01.2004, registered at Police Station Bhadauri, District Sangrur, under Sections 399 and 402 of the Indian Penal Code.
(3.) I have heard learned counsel for the parties and perused the record.