AIR 2000 SUPREME COURT 6 ::1999 AIR SCW 4118 ::2000 CriAppR(SC) 1 ::(2000) 2 WLC(RAJ) 279 ::(2000) 1 MadLW(Cri) 206 ::(1999) 82 DLT 552 ::(1999) 4 CurCriR 204 ::(2000) 2 CurCriR 40 ::(2000) 1 HinduLR 273 ::(2000) ILR (Kant) 499 ::(1999) 26 AllCriR 2543 ::(2000) 2 CivilCourtC 219 ::1999 CriLR(SC&MP) 802 ::2000 SCC(Cri) 34 ::1999 (8) SCC 660 ::(2000) 1 RecCriR 447 ::(2000) 1 RecCriR 747 ::1999 (4) RecCriR 726 ::(1999) 6 Scale 693 ::1999 CriLR(SC MAH GUJ) 802 ::1999 (4) AllCriLR 596 ::(2000) 2 AllCriLR 55 ::(2000) 2 CalLT 2 ::2000 CalCriLR 402 ::2000 (1) BLJ 529 ::(2000) 1 ChandCriC 137 ::(1999) 2 DMC 736 ::2000 (1) EastCriC 29 ::1999 (3) Ker LT 907 ::(2000) MatLR 65 ::2000 (18) OCR 69 ::2000 (1) Ker LJ 55 ::(2000) 1 Raj LW 45 ::(2000) 2 RentLR 502 ::2000 (1) SCJ 379 ::1999 (4) Crimes 320 ::2000 (1) LRI 66 ::1999 (9) Supreme 62 ::(1999) 51 DRJ 689 ::2000 All MR(CRI) 122 ::1999 (39) AllCriC 969 ::(2000) SC Cr R 76 ::1999 (10) SRJ 375 ::(1999) 8 JT 487 (SC)

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): K. T. Thomas, M. B. Shah , JJ

(A) Criminal P.C. (2 of 1974) , S.449(ii)— Appeal from orders passed under S. 446 - Order imposing penalty on sureties passed by Chief Judicial Magistrate - Appeal before Sessions Court is maintainable - No Second Appeal would lie before High Court. (Para 6 7) (B) Criminal P.C. (2 of 1974) , S.446— Bail bond - Forfeiture of - Liability of sureties - Default of accused, foreign national in making appearance before Court - Forfeiture of bond entails penalty against each surety - Each surety liable to pay entire surety amount - Cannot claim to share surety amount by half and half. (Para 12 13 14) (C) Criminal P.C. (2 of 1974) , S.441(1), S.446(3), S.444(1)— Forfeiture of Bail Bond - Liability of surety - Alteration of condition by Magistrate to effect that accused was permitted to reside in another city - Bail-bond does not stand discharged with alteration of condition - Surety not absolved from his liability. (Para 12) (D) Criminal P.C. (2 of 1974) , S.446(3)— Forfeiture of bail bond - Plea for remission of pena....