SHIV DEI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Instant criminal appeal under S.449 CrPC, lays challenge to order dated 14.1.2020 (Annexure A-1) passed by learned Special Judge, Chamba Division, Himachal Pradesh, whereby learned Court below, while holding appellant liable to pay penalty to the tune of Rs. 5.00 Lakh, has issued a direction to the District Collector, Chamba, to realize the penalty amount as arrears of revenue, as provided under S.421(b) CrPC.

(2.) Learned Deputy Advocate General, having carefully perused the averments contained in the appeal as well as documents annexed therewith, fairly, states that no reply is required to be filed by the respondent-State.

(3.) Precisely, the facts of the case, as emerge from the record are that a person namely Rehmat Ali, accused in FIR No. 25, dated 24.3.2018, registered at Police Station, Dalhousie, District Chamba, Himachal Pradesh, under Ss. 25 and 29 of the Narcotic Drugs and Psychotropic Substances Act and S. 181 of the Motor Vehicles Act, was ordered to be enlarged on bail by this Court vide judgment dated 8.3.2019 passed in CrMP(M) No. 203 of 2019 (Annexure A-2), subject to his furnishing personal bonds in the sum of Rs. 5.00 Lakh and one local surety in the like amount to the satisfaction of concerned Chief Judicial Magistrate/trial Court, with the following conditions: