Arvind Kumar Tripathi (II), J. - (1.) LIST has been revised. None appeared for the appellants Malhoo and Siraj Ahmad. Learned A.G.A. is present.
(2.) HEARD learned A.G.A. and gone through the record. This appeal has been filed against the order dated 2.8.2005 passed by the Additional Sessions Judge, Court No. 2, Sultanpur, in a proceeding under Section 446, Cr.P.C., by which bail bond of accused were forfeited and sureties were directed to deposit the security amount of Rs. 25,000 of accused Raj Bahadur in Session Trial No. 251 A/95, under Section 302, I.P.C. of Police Station Kotwali Dehat, District Sultanpur.
(3.) A perusal of the impugned order, which is on record, reveals that the sureties were seeking time to produce the accused but they were not able to produce the accused persons in the court so in that continuation, on 2.8.2005, they again moved an application for time to produce accused persons. This application was rejected and warrant of realisation was issued against sureties Malhoo and Siraj Ahmad.;