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Judgment
4 paragraphs · 68 words
Ralph Benson, Offg. C.J.
1.
There is nothing to show that the accused has paid the amount of his own bail bond. Even if he had, I do not see how this would discharge the
petitioner who is not a security in regard to the accused''s bond, but has himself undertaken to produce the accused, or in default to forfeit a sum of
money. The petition is dismissed.