SAXENA, J. - (1.) NOTICE was given to the Public Prosecutor, who has accepted the same.
(2.) HEARD. Perused the impugned order dated 18. 1. 95 passed by the learned Sessions Judge dismissing the appeal filed by the petitioner u/s. 449 Cr. P. C. and affirming the order dated 2. 1. 95 of the learned CJM, Jaisalmer, whereby it was ordered that the forfeited amount of the surety bonds executed by the sureties be realised from them. The petitioners had stood sureties for accused Saliya, who was facing trial for the offence under the Foreigners Act and who jumped bail and fled away to Pakistan. The petitioner despite ample opportunities failed to produce him. In such 'circumstances, I do not find any valid and sufficient grounds for remitting the penalty amount of the petitioner. The impugned orders of the learned lower courts are perfectly legal, valid and appropriate and those do not warrant any interference. The impugned orders also do not amount to abuse of the process of the court. Accordingly, the petition u/s. 482 Cr. P. C. stands dismissed. .;