CHAND SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The present application under Section 482 Cr.P.C. has been filed seeking direction to the District Magistrate, Sangrur to accept surety bonds in terms of order dated 8.7.2015 passed by this Court.

(2.) Learned counsel for the applicant submits that the family members of the petitioner went to D.C. Office, Sangrur, for furnishing surety bonds in terms of order dated 8.7.2015 but an objection was raised that there is no mention in the order whether the surety bonds are to be accepted by the District Magistrate or not. Learned counsel for the applicant also submits that with regard to parole matters only the District Magistrate is competent to accept the surety bonds.

(3.) Learned counsel for the State submits that as there was no mention in the order with regard to acceptance of bonds by the District Magistrate, therefore, the surety bonds could not be accepted.