- (1.) Heard the parties.
(2.) The surety bond offered by the applicant stands forfeited to the extent of Rs. 250/-. It appears that the surety-applicant was subsequently able to procure the presence of the accused before the trial Court. There thus appears to be no mala fide on the part of the surety-applicant and, in the circumstances, there appears to be no reason as to why the penalty as imposed on the surety-applicant be not remitted in full as laid down u/S. 514 (5) of the Cr. P. C.
(3.) The application in revision accordingly is allowed and the penalty as imposed against the surety-applicant only is remitted in full u/S. 514 (5) of the Cr. P. C.;