QAMAR ALII 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 Sri A.N. Mulla, learned AGA is present.

(2.) Record shows that this appeal is of the year 1988 and Qamar Ali, sole appellant in this appeal is on bail since 03.12.1990.

(3.) Record further shows that when this appeal was called out on 2.5.2014, 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 2.5.2014 through Chief Judicial Magistrate, Kanpur Nagar could not be executed against him as he was not found residing at the address mentioned in the memo of appeal. Consequently, on 8.7.2014, we passed an order directing Chief Judicial Magistrate, Kanpur Nagar to proceed against the sureties of the appellant Qamar Ali. However, Chief Judicial Magistrate, Kanpur Nagar vide his report dated 7.7.2014 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 2.5.2014 could not be traced out.