BALA KRISHNA NARAYANA,J. - (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 25.01.2017, none had appeared on behalf of the appellant to press this appeal. As a result, following order was passed by us on 25.01.2017: "Case called out in the revised list. None is present on behalf of the appellant to press this appeal. Sri J.K. Upadhyay and Kumari Meena, learned AGAs and Smt. Manju Thakur, brief holder for the State are present. This appeal is of the year 1990. Record shows that the appellant is on bail. In view of above, issue non-bailable warrant against accused appellant Jai Hind through Chief Judicial Magistrate, Hamirpur 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, Hamirpur shall submit his report along with the copies of bail bonds and sureties furnished by the appellant. List this Criminal Appeal on 28.2.2017."
(3.) Record further shows that the non-bailable warrant issued against the appellant could not be executed against him as he was not found residing at the address mentioned in the memorandum of appeal and his whereabouts were not known for the last 15 years. We accordingly directed the C.J.M. Hamirpur to proceed against the sureties of appellant Jai Hind by order dated 09.03.2017.;