- (1.) P. K. Jain, J. Heard Sri Ajit Kumar Singh, learned counsel for the revisionists and the learned A. G. A.
(2.) THE revisionists, Ram Nandan and Ram Chandra stood sureties in a criminal case, State v. Rajesh and others under Sec tions 498-Aand 304-B, I. P. C. and under Sec tions 3/4 Dowery Prohibition Act, P. S. Nandganj, district Ghazipur, for accused Rajesh. Rajesh did not appear on the date fixed. THErefore, notices were issued to the sureties. In the mean-time father of accused Rajesh moved an application before the Magistrate concerned apprehending mur der of accused Rajesh and praying for direc tion to the police to conduct enquiry. Another application under Section 156 (3), Cr. P. C. was moved by father of. j -. cused Rajesh on which learned C. J. M. passed an order directing the police concerned to register and investigate the case. THE sureties sought time for production of the accused but ultimately they did not produce the accused. THErefore, by an order dated 5-11-96 the learned Magistrate forfeited the surety bonds and directed the sureties (the revisionists) to deposit the amount of the bond within fifteen days failing which, he directed that the recovery proceedings may be initiated against them. An appeal was filed against this order which was dismissed by the appellate Court by order dated 8-5- 97. Both these orders are challenged in this revision mainly on the ground that there is no compliance of the mandatory provisions of Section 446, Cr. P. C. It is also contended that since the learned Magistrate had directed registra tion and investigation of the case regarding murder of Rajesh, the learned Magistrate ought to have waited till the result of the investigation. There is substance in the arguments of the learned counsel for the revisionists. It is not disputed that on the application of Shyam Lal Gupta, father of accused Rajesh, the learned C. J. M. was pleased to pass an order directing registration of the case and investigation. Allegations in the application under Section 156 (3), Cr. P. C. were that the applicant apprehended murder of Rajesh Kumar. If Rajesh Kumar was killed or mur dered then the bonds shall stand automat ically discharged and the case against Rajesh Kumar shall stand abated. There fore, till the result of the investigation was known, the bonds could not be forfeited for default of accused Rajesh.
(3.) EVEN if the bonds were forfeited, the learned Magistrate was bound to follow the procedure provided under Section 446 (1) and (2), Cr. P. C. He was required to issue notice to the sureties to deposit the amount of penalty or show cause why amount of penalty may not be recovered from them. In case the sureties furnished any explanation, the same must be disposed of by the learned Magistrate and it is only after the disposal of the cause that the learned Magistrate could have initiated the recovery proceedings. Section 446 (1), Cr. P. C. provides that "where a bond under this Code is for ap pearance. . . . . . . that the bond has been for feited. . . . . . the Court shall record the grounds of such proof, and may call upon any person bound by such bond to pay the penalty thereof or to show cause why it should not be paid. " Thus, the order that can be passed after forfeiture of bonds is to direct the sureties to deposit the amount of bond or to show cause why it should not be paid. There is a catena of pronouncements holding that these requirements of law are mandatory and any direction for initiating recovery proceedings without issuing show-cause notice is invalid. Therefore, second part of the order whereby the learned Magistrate directed that in case of failure to deposit Rs. 10,000/- within fifteen days, recovery proceedings shall be initiated in accordance with law, is illegal.;