- (1.) Through the present application, learned State counsel seeks early hearing of the main case.
(2.) Sh. R. S. Mamli, learned counsel for the petitioners has no objection to the main case being heard today.
(3.) In view of this the Crl.Misc. is allowed as prayed for and the main case is ordered to be taken up today for hearing. Crl. M.No. 20230-M of 2000;