RAM SAHAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as learned Public Prosecutor and perused the record. The appellant shall s the order dated 20.8.2001 passed by Additional Sessions Judge, Fast Track, Bandikui, District Dausa in case No. 8/2001 whereby the bail bonds of accused Sriram were forfeited and a direction was issued to recover Rs. 10,000.00 from the appellant being surety. After hearing the arguments, I deem it appropriate to reduce the surety amount and therefore, the appellant is directed to deposit Rs. 2,000.00 as surety. In case the appellant deposits Rs, 2,000.00 in the Court of Additional Sessions Judge, Fast Track, Bandikui, District Dausa, the proceedings initiated against the appellant may be dropped. With these observations, the appeal stands disposed of. Appeal disposed of accordingly.