(1.) NONE responds even on the revised list. The revision petition is 12 years old so it is taken up for consideration and decision with the help of materials available on record. Perused the impugned judgment dated 21.1.1984 challenged in the revision petition.
(2.) THE revisionist wing surety of the accused Nikhat Habib is legally obliged to ensure accused's appearance before the court or to forfeit surety amount of the bail bonds.