MANGAL NADHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India has been filed by the petitioner/accused (hereinafter referred to as 'the accused') against the order dated 5.6.2003 passed by the learned Additional Sessions Judge, Solan whereby the order dated 9.5.2003 passed by the learned Chief Judicial Magistrate, Solan refusing to attest the bail bonds furnished by the accused, has been affirmed.

(2.) I have heard the learned Counsel for the accused and the learned Deputy Advocate General for the respondent-State.

(3.) It is not in dispute that the accused has been arrested by the police in a case under Section 420 of the Indian Penal Code. On an application moved for grant of bail by the accused, the learned Additional Chief Judicial Magistrate, Solan admitted the accused to bail subject to his furnishing personal bond in the sum of Rs. 50,000/- with two surety bonds in the like amount to the satisfaction of the Court. The accused then furnished the requisite bonds along with an application for attestation thereof in the Court of the learned Chief Judicial Magistrate, Solan. However, the learned Chief Judicial Magistrate noticed certain material discrepancies in the various certificates and one of the surety bonds, therefore, declined to accept them vide his order dated 9.5.2003. Feeling aggrieved, the accused preferred a revision petition which was dismissed by the learned Additional Sessions Judge, Solan by the impugned order. Hence the present petition by the accused.