- (1.) APPELLANT, Waseem Ahmad, who is being tried in Sessions Trial no. 1603 of 1999 pending in the Court of sessions Judge. Court No. 12, Allahabad has come to this Court in appeal against the order dated 21. 9. 2007 vide which, the Trial judge forfeited his personal bond and ordered him to deposit the amount of personal bond, which is Rs. 15,000/ -.
(2.) HEARD Sri Kamal Krishna, Advocate for the appellant and Sri V. P. Yadav, Additional government Advocate for the State at the admission stage itself.
(3.) IT can be noticed from the impugned order that the appellant-accused could not appear on 7. 8. 2007 in the Court which was fixed for arguments.;