Sham Sunder, J. - (1.) THIS appeal is directed against the order dated 6.3.2000, rendered by the Court of Addl. Sessions Judge, Mansa, vide which it imposed penalty of Rs. 50,000/ - upon Mohinder Singh, appellant (surety).
(2.) MOHINDER Singh, appellant, stood surety for Gurdeep Singh, accused, in case FIR No. 94 dated 7.12.1995, under Section 15 of the Narcotic Drugs & Psychotropic Substances Act, 1985, Police Station Boha, titled as State v. Ram Sarup and others in the sum of Rs. 50,000/ -, undertaking to produce him (Gurdeep Singh), on each and every date of hearing, during the course of trial, failing which to pay the amount of forfeited surety bond. The accused, absented from the Court. Ultimately, he was declared Proclaimed Offender. His personal bond and surety bond, stood forfeited to the Crl. Appeal No. 314 -SB of 2000 2 State. Notice was given to Mohinder 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. Ultimately, the aforesaid order, imposing a penalty of Rs. 50,000/ -, was passed.
(3.) FEELING aggrieved, the instant appeal was filed by the appellant.;