ABID Vs. STATE OF U P

JUDGEMENT

(1.) Case called out. No one is present on behalf of the appellant even in the revised list.

(2.) Report of C.M.M. Kanpur Nagar dated 26.2.2019 shows that the address of appellant Abid could not be verified due to which the bailable warrant could not be served upon him.

(3.) Issue non-bailable warrant against the appellant Abid through C.M.M. Kanpur Nagar. In case, the appellant? brought or surrenders before the C.M.M. Kanpur Nagar, he shall be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the C.M.M. Kanpur Nagar with the direction that on the date fixed, the appellant Abid shall appear in person or through his counsel before this court.