Om Prakash, J. - (1.) Case called out. Learned counsel for the appellant as well as the learned AGA appearing for the State are present. Though the lower court record is not available, yet the Court is proceeding to decide the appeal on the strength of papers available on record.
(2.) The present criminal appeal has been filed by the appellant Ram Prasad against the impugned judgment and order dated 9.10.1987 passed by Special Judge, Mainpuri in Misc. Case No. 21 of 1985 under Section 446 Cr.P.C whereby amount of surety bond of the appellant was forfeited and recovery warrant was issued.
(3.) Heard Sri Alkesh Singh, learned counsel appearing for the appellant and learned A.G.A. for the State and perused the record.;