SHYAM SUNDER SHARMA Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellants have filed this criminal appeal under Section 449 Cr. P.C. against the order dated 21st Sept., 2004 as well as order dated 15th Feb., 2005 passed by the Additional District Judge, Neemkathana, District Sikar in case NQ. 77/2003 whereby the trial Court forfeited the bonds of the surety appellants of the entire amount of Rs. 25,000/-each.

(3.) The appellants stood sureties "for one accused namely Rajesh alias Raju, who did not make himself present in the trial Court on 16th July, 2003 and the learned trial Court forfeited the personal bonds as well as surety bonds and passed an order for initiating the proceedings under Seetion 446 Cr. P.C. A notice to show cause was issued to the present appellants, who did not appear in court on 21st Sept., 2004 in spite of service of notice and in these circumstances, the trial Court passed anorder forfeiting surety bonds of the appellants of the entire amount of Rs. 25,000/- each and passed an order to recover the said amount from the appellants.