SHAM SUNDER, J. - (1.) This appeal is directed against the order dated 14.10.1999, rendered by the court of Addl. Sessions Judge, Muktsar, vide which it imposed penalty of Rs. 50,000/- upon Bagicha Singh, appellant (surety).
(2.) BAGICHA Singh, appellant stood surety for Gurmit Singh, in case FIR No. 152 dated 20.11.1995, under Section 15 of the Narcotic Drugs and Psychotropic Substances At, 1985, Police Station Sadar Malout, titled as State v. Gurmit Singh, in the sum of Rs. 50,000/-, undertaking to produce him (accused), on each and every date of hearing, during the course of trial, failing which to pay the amount of forfeited surety bonds. The accused absented from the Court. Ultimately, he was declared Proclaimed Offender. His personal bond and surety bond, stood forfeited to the State. Notice was given to Bagicha Singh, surety, to show-cause, as to why, the amount of forfeited surety bond, be not recovered, from him. He was duly served, but did not come present on 14.10.1999. Ultimately, the order of even date, imposing a penalty of Rs. 50,000/-, was passed.
(3.) FEELING aggrieved, the instant appeal was filed by the appellant.;