MUNNA SAXENA Vs. STATE

JUDGEMENT

(1.) On account of the appellant not repeatedly appearing in spite of warrants served to secure his presence and undertaking given through his counsel that appearance would be made as and when the appeal reaches for hearing, no appearance being made on behalf of the appellant on April 22, 2016, we had issued non -bailable warrants to secure appellant's presence with a direction that if apprehended he shall be produced in Court within 24 hours.

(2.) The warrants have not been executed.

(3.) Instant application has been filed praying for cancellation of the non - bailable warrants issued. Appellant is present in person.