Shri Kant Tripathi, J. - (1.) List has been revised.
(2.) Heard the learned Additional Government Advocate, None responded for the appellant.
(3.) This is an appeal under section 341 Criminal Procedure Code against the judgment and order dated 29.1.1981 passed by the Sessions Judge, Bulandshahr, directing to file a complaint against the appellant, who is a practicing advocate. The appellant is neither an accused nor a convict. As such issue of a non-bailable warrant for his arrest is not proper. The earlier order issuing a non-bailable warrant for his arrest is recalled. It is, however, directed that a notice be sent to the appellant requiring him either to appear personally or through Counsel for hearing in this Court on 10th August, 2009, taking which the appeal may be heard and disposed of in his absence.;