MOHD SHARIF Vs. STATE

JUDGEMENT

(1.) The case is listed today peremptorily. No one is present on behalf of the appellant even in the revised call. Even Amicus Curie Sri Amar Pal Singh is not present.

(2.) Heard learned A.G.A.

(3.) A perusal of the order-sheet shows that this Court has taken several steps and has sent several letters to ensure the presence of the sole appellant - Mohd. Sharif alias Babuwa but he is still untraceable. As his bail bonds, which are related to the year 1982, were also not available on the record, therefore, notice could not be issued to the sureties. An inquiry has been initiated by the concerned District Judge for loss of bail bonds. According to the office report dated 24.10.2016, the address given by the appellant was found be a 'Kabristan' where no one was residing. Clearly the appellant, who was granted bail by this Court as far back as on 1.4.1982, has played fraud by furnishing his wrong address and has deliberately absconded from the court after obtaining bail.