BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE appellant Balwant Singh stood surety for Sadhu Singh accused and furnished surety bond in the sum of Rs. 5000. The accused absented on June 12, 1986. A show -cause notice was issued to the appellant and time was given to him to produce the accused. However, the appellant was unable to trace the accused. The trial Court, therefore, imposed a penalty of Rs. 5000 upon the appellant vide an order dated 20.11.1986. The instant appeal has been filed against the said order.

(2.) IT is not disputed that the appellant has made all possible efforts to trace the accused although he has been unsuccessful to produce him before the Court. In such circumstances the amount of penalty imposed upon him by the trial Court is reduced to Rs. 2500. The impugned order of the trial Court is modified to this extent and this appeal is disposed of accordingly. Order accordingly.