K.S. Kumaran, J. - (1.) Heard counsel.
(2.) Admittedly, the petitioners were granted bail by the Court, on 12.12.2000, the petitioners did not appear and they moved an application for exempting their personal appearance on the ground that they were suffering from fever but the said application was dismissed on the ground that there was no concrete proof with regard to the same. After having heard both the sides, I am of the view that the application for exemption from personal appearance ought not to have been dismissed. Resultantly, this petition is allowed.
(3.) If the petitioners are sought to be arrested in pursuance of the non-bailable warrants issued by the Judicial Magistrate, Chandigarh, the petitioners be released on bail on their furnishing sufficient surety to the satisfaction of the Arresting Officer/concerned Court. However, the petitioners shall appear before the concerned Court on 29.3.2001.;