BASANNA Vs. STATE THROUGH KEMBHAVI POLICE STATION

JUDGEMENT

(1.) The delay of 60 days in preferring the appeal is condoned. Accordingly, IA No.3/13 is allowed.

(2.) This appeal is against the order passed by the Sessions Judge, Yadgir in SC No.26/2010 i.e., surety proceedings arising out of forfeiture of bond for non production of accused before the Court and for violating bail conditions in SC No.26/2010.

(3.) The appellants are the sureties. When the accused were granted bail in SC No.26/2010, the appellants herein stood as sureties to them. After granting bail, the accused have not appeared before the Court and they remained absent and non-bailable warrants which were issued were not executed. As such, the matter was posted for judgment, at that time alleging violation of conditions of bail, as the appellants stood as sureties, their bail bonds were forfeited after issuing them show cause notice. The appellants appeared before the Court, they failed to produce the accused. As such, their surety bonds were forfeited and FLW was issued.