SUMER CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) Naresh, respondent No.2, was one of the accused in an offence under sections 395/397/224/225/307/353/332/342/120-B IPC and section 25 of the Arms Act.

(2.) Since the accused was also facing proceedings in several other cases, heavy surety was asked for his bail and three persons i.e., the petitioners herein, stood sureties in the sum of Rs.50,000/- each. Naresh absconded from police custody on account of which proceedings under section 446 of the Code of Criminal Procedure were taken against the petitioners and a penalty of Rs.50,000/- each was imposed.

(3.) Counsel for the petitioners submits that though Naresh was granted bail and was released on petitioners' standing sureties, he was arrested in another case and he absconded from custody.