Shree Chandrashekhar, J. - (1.) Several orders have been challenged by the petitioners. These are orders under section 82 and section 83 Cr.P.C. as well as the order by which against the petitioners permanent warrant of arrest has been issued.
(2.) The stand taken by the petitioners is that they were working as labourers at Delhi and they had no further information about the proceeding in G.R. No.516 of 2009.
(3.) In law, once an accused is enlarged on bail/anticipatory bail he is liable to make himself present either physically or on representation through his counsel during the trial. The petitioners saying that they had no information about the proceeding in G.R. No.516 of 2009 therefore cannot be accepted; it is another thing that they were negligent. The petitioners in view of the facts disclosed in the present proceeding are required to appear before the court concerned and seek bail by furnishing fresh bail bonds.;