BARKAT ALI ZAIDI, J. - (1.) THIS is a sureties appeal against an order dated 22.4.2008 passed by Addl. Sessions Judge, Fast Track Court No. I, Aligarh for issu­ance of recovery warrant against them for realisation of the surety amount.
(2.) HEARD Sri Akhilesh Srivastava, advocate for the appellants and Mohd. Israil Siddiqui, Additional Government Ad­vocate for the State at the admission stage itself in this appeal. The accused Iqbal in Crl. Case No. 78 of 2006 under section 18/20 N.D.P.S. Act, Police Station Civil Lines, Aligarh was to appear in Court on 11.10.2006. He did not appear and the bail bonds were for­feited and the notices were issued to the sureties.
(3.) THE sureties informed the Court that the accused was in Ludhiyana jail. The accused was summoned from there and appeared in Court.;