- (1.) Learned counsel for the petitioners has submitted that application for grant of anticipatory bail was moved before the Additional Sessions Judge, but the Additional Sessions Judge has issued notice for 8.4.2011 without granting any interim relief. It is submitted that petitioners are the employees of Khalsa College, Amritsar and were holding peaceful agitation.
(2.) Notice of motion to Advocate General, Punjab.
(3.) On the asking of the Court, Sh. Amandeep Singh Rai, Assistant Advocate General, Punjab, who is present in Court, accepts notice.;