DILIP KUMAR 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.

(2.) Record shows that this appeal is of the year 1990 and Dilip Kumar, sole appellant in this appeal is on bail since 19.01.1991.

(3.) Record further shows that when this appeal was called out on 25.01.2017, none had appeared on behalf of the appellant to press this appeal. We passed an order issuing non-bailable warrant against the appellant. But the non-bailable warrant issued against the appellant pursuant to our order dated 25.01.2017 through Chief Judicial Magistrate, Allahabad could not be executed against him as he was not found residing at the address mentioned in the memo of appeal. Consequently, on 23.03.2017, we passed an order directing Chief Judicial Magistrate, Allahabad to proceed against the sureties of the appellant Dilip Kumar. However, Chief Judicial Magistrate, Allahabad vide his report dated 27.02.2017 has informed that he could not proceed against the sureties as bail bonds furnished by the sureties of the appellant at the time of his being released on bail pursuant to the order of this Court dated 23.03.2017 could not be traced out.