- (1.) List has been revised. None appears on behalf of the appellant to press this appeal, although, name of Amit Kumar, Ramesh Kumar Shukla, Renu Rajat are printed in the cause list, as counsel for the appellants.
(2.) Record reflects that appellants-Hasibuddin and Smt. Sakura Begum @ Maskure Begumwere enlarged on bail by this Court on 16.04.1991. However, when this appeal came up for hearing on 09.02.2017, case was called out in the revised list, but none appeared on behalf of the appellants to press this appeal. The following order was passed by us on 09.02.2017: "Case called out in the revised list. No one is present on behalf of the appellants to press this appeal. Sri. Saghir Ahmed, Sri. J.K. Upadhyay, Smt. Manju Thakur and Kumari Meena, learned AGAs are present. Perused the order sheet. This appeal is of the year 1990. Record shows that the appellants are on bail. In view of above, issue nonbailable warrant against accused-appellants - Hasibuddin and Sakura Begum through Chief Judicial Magistrate, Varanasi returnable at an early date. In case the appellants surrender and/or are arrested, they shall be released on bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to the undertaking that they shall appear before this Court on the next date fixed. Chief Judicial Magistrate, Varanasi shall submit his report along with copy of bail bonds and sureties furnished by the appellant. List this case on 9th March, 2017."
(3.) Record shows that the nonbailable warrant issued against the appellants, pursuant to our order dated 09.02.2017, could be executed against them on account of nonavailability of the house number in which they are residing.;