VINOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present appeal has been preferred against the order dated 04.02.2005 arising out of the proceedings under Section 446 Code of Criminal Procedure, 1973( for short Cr.P.C) against the appellant Vinod directing him to pay a penalty of Rs. 25,000/-.

(2.) Appellant Vinod had stood surety for accused Tashbir @ Lathar in case FIR No. 23, dated 09.01.2004, under Sections 399, 402 and 411 Indian Penal Code, Police Station Sadar Gurgaon. Accused Tashbir @ Lathar had absented from the proceedings on 29.08.2004. The bonds furnished by the appellant were ordered to be forfeited. The show cause notice under Section 446 Cr.P.C was served upon the appellant. He sought time for the production of the accused and ultimately vide impugned order, he was ordered to pay a penalty of Rs. 25,000/-.

(3.) Aggrieved with the aforesaid order, the present appeal has been preferred.