AMARJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the instant appeal praying for setting-aside the order dated 28.11.2014 passed by the learned Special Judge, Fatehgarh Sahib, whereby after issuing notice under Section 446 Cr.P.C. to the appellant, his surety bonds have been forfeited to the State and a penalty of Rs. 30,000/- has been imposed on him on the ground that, as undertaken by him in his surety bond, he failed to produce Balbir Singh accused in the Court in case FIR No. 184, dated 17.07.2013, under Sections 15/61/85 of the NDPS Act, registered at Police Station Mandi Gobindgarh, District Fatehgarh Sahib.

(2.) However, due to non-execution of non-bailable warrants, proceedings under Section 82 of the Code of Criminal Procedure were initiated against the accused and on 28.11.2014 accused Balbir Singh was declared as proclaimed offender by the trial Court and the appellant was ordered to pay an amount of Rs. 30,000/- as penalty as he stood surety for the accused.

(3.) I have heard learned counsel for the parties and perused the record.