- (1.) Application is allowed as prayed for.
(2.) Learned counsel for the petitioners has restricted his prayer to the limited extent that as the petitioners were declared P.O. and are ready to surrender before the trial Court, bail be granted to them and they be permitted to appear before the trial Court.
(3.) Learned counsel for the petitioners contends that the petitioners were away to Canda/America and were declared proclaimed offender in their absence. Learned counsel further contends that no efforts were made to effect the service upon the petitioners and P.O. proceedings have been initiated without following any procedure whatsoever.;