DAULAT RAM Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The appellant, who had stood surety for Jodh Singh accused when he was released on bail in case FIR No. 50 dated 7.3.2002 under Sections 306/34 IPC, Police Station Sadar, Hoshiarpur, has filed the present appeal against the order passed by the learned Additional Sessions Judge (Adhoc) Fast Track Court-II, Hoshairpur, vide which the surety bond furnished by him was forfeited and the appellant was directed to deposit the sum of Rs. 20,000/-.

(2.) The aforementioned order was passed as Jodh Singh accused for whom the appellant stood surety, did not put in appearance before the learned trial Court and after initiation of proclamation proceedings, it was noticed that he had left for a foreign country.

(3.) A perusal of the order dated 16.9.2004 passed by the trial Court would indicate that the appellant did not challenge the forfeiture of the surety bonds, however, he wanted some time to deposit the surety amount.