Allahabad High Court
Kishan Pal @ Kishan Lal Son Of Sri Tika Ram ... vs State Of U.P. on 13 May, 2005
Author: Umeshwar Pandey
Bench: Umeshwar Pandey
JUDGMENT Umeshwar Pandey, J.
1. Heard learned counsel appearing for the appellants and the learned A.G.A.
2. In this appeal under Section 449 Cr.P.C. the order dated 15.4.2005 of the court below has been challenged.
3. It is contended by the learned counsel for the appellants that the accused Dhan Kumar, for whom the appellants had stood sureties for his appearance before the trial court in S.T. No. 320 of 1996, had absented on 20.9.1996. Consequently, the processes of warrant of arrest against the accused and show cause notices against the appellant-sureties were issued after the forfeiture of the surety bonds. In pursuance to the notices the appellants appeared on 29.10.1996 and had sought time for producing the accused. The learned counsel submits that much before the aforesaid date, i.e. 20.9.1996, the accused Dhan Kumar had already been kidnapped, of which the appellants had no notice. As such they had moved the application for grant of time to produce the accused in the court. The accused Dhan Kumar had been kidnapped by three persons on 30 12.1995, of which incident the F.I.R. was lodged by Dhan Kumar's brother on 20.10.1996.
Certified copy of the said F.I.R. has been filed as Annexure-1.
4. The learned counsel also submits that in the aforesaid case of kidnapping of Dhan Kumar, the police of P.S. Kaimari, District Rampur has also submitted charge-sheet against the accused Ram Prasad, Ram Bahadur and Birbal which is pending trial before the Sessions Judge. Thus, in view of the fact that the accused Dhan Kumar had already been kidnapped on 30.12.1995 and who has not yet been traced out by the police, these appellants could not have reasonably produced the accused before the court on 20.9.1996 when his absence for the first time was noticed in S.T. No. 320 of 1996.
5. The aforesaid contentions of the learned counsel appear to be wholly correct from the documents filed in this appeal. The F.I.R. relating to the kidnapping of the accused Dhan Kumar makes it evidently clear that this kidnapping took place on 30.12.1995 and since then he is not traceable. The incident of such kidnapping having been found by the police to be correct during the investigation, charge-sheet has also been submitted in that case and as such it is evident that on 20.9.1996 accused Dhan Kumar was beyond the approach of these appellant-sureties and he could not have been produced before the court on that date. This aspect of the matter has not been considered by the court below when the impugned order dated 15.4.2005 and also the order dated 23.1.1998 whereby the order for realisation of bond money were issued against the appellants. Since the accused Dhan Kumar was beyond the reach of his sureties he could not have been produced before the court by them in pursuance to their guarantee given to the court under the surety bonds. There is absolutely no justification, thus, to proceed with the realisation of bond money from the appellants.
6. In this view of the matter, the appeal is hereby allowed and the impugned order dated 15.4.2005 is quashed. It is further directed that no realisation of any amount for the surety bonds executed by the appellants for the appearance of the accused Dhan Kumar, shall be directed and proceeded with against them.