[1] This Rule must clearly be made absolute on the ground on which it was issued. It is absurd to contend that when a person on bail commits suicide the sureties are liable for default in his appearance. The proposition only needs to be stated to expose its fallacy. The order of the lower Court will be discharged and the money, if paid, will be refunded.
Nrisingha Deb Chatterjee v. Emperor
Nrisingha Deb Chatterjee v. Emperor
(High Court Of Judicature At Calcutta)
No. | 17-01-1912
Advocate List
Bench
- HON'BLE MR. JUSTICE HOLMWOOD
- HON'BLE MR. JUSTICE SHARFUDDIN
Eq Citations
- 15 IND. CAS. 1008
- LQ/CalHC/1912/27
Head Note
CrPC, 1973 - S. 441(1)(a) — Sureties for bail — Liability of, for default in appearance of accused — Held, when a person on bail commits suicide, sureties are not liable for default in his appearance — Penal Code, 1860, S. 498-A
