KARAN BAHADUR Vs. STATE OF U.P.

JUDGEMENT

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

(2.) Record shows that this appeal is of the year 1985 and Karan Bahadur, sole appellant in this appeal is on bail since 17.02.1988.

(3.) Record further shows that when this appeal was called out on 10.7.2007, 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 10.7.2007 through Chief Judicial Magistrate, Agra could not be executed against him as he was not found residing at the address mentioned in the memo of appeal. Consequently, on 7.9.2007, we passed an order directing Chief Judicial Magistrate, Agra to proceed against the sureties of the appellant Karan Bahadur. However, Chief Judicial Magistrate, Agra vide his report dated 29.10.2007 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 7.9.2007 could not be traced out.