Sham Sunder, J. - (1.) THIS appeal is directed against the order dated 2.5.2007 rendered by the Special Judge, Fatehgarh Sahib, vide which a penalty of Rs. 40,000/ - was imposed upon the surety -appellant and recovery warrant was ordered to be issued.
(2.) HARBHAJAN Singh, appellant, stood surety for Tejpal accused in case FIR No. 81 dated 19 -7 -2004, under Section 18 of the Narcotic Drugs & Psychotropic Substances Act, 1985, Police Station Bassi Pathana, undertaking to produce him, in the Court, on each and every date of hearing, failing which to pay Rs. 40,000/ - the amount of forfeited surety bond. The accused absented from the trial, and was declared proclaimed offender, vide order dated 1.11.2006. Notice to the surety was issued to show cause, as to why the amount of forfeited surety bond be not recovered from him. The appellant -surety was duly served, but he did not put in appearance in the Court. Ultimately, vide order dated 2.5.2007 the Special Judge, Fatehgarh Sahib, imposed a penalty of Rs. 40,000/ - upon him, and recovery warrant was ordered to be issued.
(3.) FEELING aggrieved, the instant appeal, was filed by the appellant/surety.;