B.K. Rathi, J. - (1.) Heard Sri R.K. Gupta learnd counsel for the petitioner and the learnd A.G.A.
(2.) The petitioner are accused in S.T. No. 107 of 2000, State v. Manjha alias Ram Chandra and others pending in the Court of Sessions Judge, Kaushambi. The petitioners were released on bail earlier in this case However, they did not appear and non - bailable warrants have been issued against the petitioners.
(3.) The contention of the petitioners is that after the case was committed, no notice was served on them ; that without seeing the report of the service Judge has issued non bailable warrants; that thereafter, on the date fixed, the Advocate were on strike The petitioners surrendered on 22.1.2002 and applied for bail. The learned Sessions Judge has granted the bail on 25.1.2002 on filing of personal bond and bail bonds. He has also imposed another condition of deposit of Rs. 15,000/- being amount of previous personal bond.;