MAHESH NATH Vs. STATE OF U P

JUDGEMENT

(1.) Case called out in the revised list. None has appeared on behalf of the appellant to press this appeal even though learned AGA for the State is present.

(2.) Record shows that this appeal is of the year 1990.

(3.) Record further shows that Mahesh Nath, sole appellant in this appeal, was released on bail by this Court on 22.11.1990. However, when this matter was taken up for hearing on 15.12.2016 in the revised list, none had appeared on behalf of the appellant. As a result, we had passed an order on the same day for issuing non-bailable warrant against him.