- (1.) Case called out. None appears on behalf of the appellant to press this appeal.
(2.) Record shows that when this appeal was called out in the revised list on 18.11.2016, none had appeared on behalf of the appellant to press this appeal. As a result, following order was passed by us on 18.11.2016: "Case called out in the revised list. No one is present on behalf of the appellant to press this appeal. Sri Awadhesh Narain Mulla assisted by Sri Saghir Ahmad, Sri J.K. Upadhyay, Mrs. Manju Thakur and Kumari Meena, learned AGAs are present. Perused the order sheet. This appeal is of the year 1988. Record shows that the appellant is on bail. In view of above, issue non bailable warrant against accused appellant Sharad Kant through Chief Judicial Magistrate, Meerut returnable at an early date. In case the appellant surrenders and/or is arrested, 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 court concerned subject to the undertaking that he shall appear before this Court on the next date fixed. Chief Judicial Magistrate, Meerut shall submit his report along with copies of bail bonds and sureties furnished by the appellant. List this case on 05.01.2017. Let a copy of this order be given to the learned AGA free of cost within 48 hours."
(3.) Record further shows that the non bailable warrant issued against the accused appellant Sharad Kant could not be executed, as he was untraceable. Later on, an order was passed by this Court on 25.01.2017 for proceeding against the sureties of the accused appellant Sharad Kant.;