B. NARAYANA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 482 of Cr.P.C. for setting aside the order of the trial Judge in Crl.Misc.No.11288/2021, directing the petitioner to deposit Rs.45,000.00, if not deposited Rs.5,000.00 within one months.

(2.) Heard the arguments on both the sides and perused the records.

(3.) The case of the petitioner is that the petitioner is said to be the surety who offered surety to the accused by executing a surety bond for Rs.50,000.00 in favour of the absconding accused. The bond executed by this petitioner was forfeited and subsequently, the petitioner filed an I.A. under Sec. 446(3) of Cr.P.C. for seeking remission. The trial Court granted remission by allowing the application and directed the petitioner to deposit Rs.10,000.00 instead of Rs.50,000.00. Subsequently, the petitioner has paid Rs.5,000.00 and has not paid the remaining amount of Rs.5,000.00, therefore, the trial Court has passed an order that if Rs.5,000.00 is not paid within one month, he shall pay the entire amount of Rs.50,000.00 as bond amount which is under challenge.