ISTKAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) Though a short question as regards forfeiture of the bond furnished by the appellant in terms of Sec. 107 of the Code of Criminal Procedure, 1973[Hereinafter also referred to as 'CrPC' or 'the Code'.] and the amount payable thereunder is involved in this matter but, having regard to its implications, we deem it appropriate to dilate on the relevant aspects in necessary details.

(3.) The present appeal is directed against the order dtd. 19/7/2022, as passed by the High Court of Judicature at Allahabad[Hereinafter also referred to as 'the High Court'.] in a petition under Article 227 of the Constitution of India bearing No. 4882 of 2021. The appellant had preferred the said petition against the order dtd. 8/9/2021, as passed by the Additional Sessions Judge, Court No. 1, Muzaffarnagar[Hereinafter also referred to as 'the Revisional Court'.] in Criminal Revision No. 145 of 2021, whereby the Revisional Court had declined to interfere with the order dtd. 23/7/2021, as passed by the Sub-Divisional Magistrate, Budhana[Hereinafter also referred to as 'the Magistrate'.] in Case No. 2836 of 2021 in exercise of powers under Sec. 122 CrPC, forfeiting the bond in the sum of Rs.5,00,000.00 that had been furnished by the appellant in terms of Sec. 107 CrPC for keeping the peace.