- (1.) VIRENDRA Saran, J. Heard learned Counsel for the applicants.
(2.) I am not inclined to quash the summoning order in case No. 195 of 1993, Ashok Kumar v. Kamlesh Kumar Pandey and others, under Sections 323, 504, 506, I. P. C. , P. S. Sujanganj, Jaunpur pending in the Court of Addi tional Munsif Magistrate, III, Jaunpur. However, considering the entire facts and circumstances of the case, it is directed that when the applicants appear before the learned concerned Magistrate that he shall accept their bail bonds on the same day obviating necessity of sending the applicants to Jail. The applicant No. 4 is a woman and in case an application is made to the learned Magistrate personal atten dance shall be exempted by the learned Magistrate. In case any of the other applicants applies for exemption of personal attendance their request shall be considered by the learned Magistrate on merits in accordance with law. Warrants of arrest against the applicants shall remain stayed for a period of six weeks from today to enable the applicants to appear in the Court. With the above observation/direction this application is finally disposed of. Application disposed of. CHIRAG .;