DOODHA NATH Vs. STATE OF U P

JUDGEMENT

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

(2.) As per office report the paper book is ready.

(3.) Issue non-bailable warrant against the appellant Doodh Nath through the Chief Judicial Magistrate concerned. In case, the appellant brought and surrenders before the Chief Judicial Magistrate concerned , 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 Chief Judicial Magistrate concerned with under taking that on the date fixed, the appellant Doodh Nath shall appear in person or through his counsel before this court.