VIJAY Vs. STATE

JUDGEMENT

(1.) The appellant/convict has been produced by police in execution of NBWs. Learned counsel for the appellant submit that the appellant could not come to know about listing of the matter for regular hearing. However, perusal of record shows that this matter has been listed repeatedly after 1999, at least six times but none appeared on behalf of the appellant. Since the appellant has already been arrested in execution of the NBWs, the NBWs cannot be recalled. However, appellant is directed to be enlarged on bail and the sentence is suspended on execution of personal bond and surety bond to the tune of Rs. 15,000.00 to the satisfaction of the Trial Court concerned.