RADHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl. Appeal has been preferred challenging the order passed by the Fast Track Special Court, Pathanamthitta (for short 'the court below') in M.C.No.11/2021 in S.C.No.798/2018 dtd. 9/12/2021.

(2.) The appellants stood as sureties for the accused in S.C.No.798/2018 by executing a bond for Rs.50,000.00 each. Since the accused failed to appear at the court below, non bailable warrant was issued against him. Hence, the court below initiated proceedings under Sec. 446 of Cr.P.C against the appellants. Even though notice was served to the appellants, they did not appear at the court below. Hence, the court below imposed a penalty of Rs.25,000.00 each as per the impugned order. The said order is under challenge in this appeal.

(3.) I have heard Sri.Vineeth V, the learned counsel for theappellants and Smt.T.V.Neema, the learned Senior Public Prosecutor.