Amar Dutt, J. - (1.) Criminal Misc. No. 750 of 2001 is allowed prayed for and the date of hearing is preponed today.
(2.) The petitioners, whose application for regular bail was dismissed by the Additional Sessions Judge, Hoshiarpur on 1.9.2000, have approached this Court for grant of regular bail without their having surrendered in Court.
(3.) I have heard Shri G.S. Savra appearing for the petitioners and Shri P.S. Sullar, Assistant Advocate General, Punjab.;