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Judgment
2 paragraphs · 136 wordsM.M. Punchhi, J.
Heard. The Petitioner are behind bars for more than a year. The trial was pending before the Additional Judge, Special Court, Amritsar and September 30, 1985 was statedly fixed for evidence. No case has been sent to the Court of Session. It obviously would disrupt the progress of the trial, for now it would have to suit the convenience of the transfer Court. In this situation, when the rigour of the Terrorist Affected Areas (Special Courts) Act, 1984 is out of the way, long incarceration of the petitioners in jail is by itself sufficient and exceptional ground to release the petitioners on bail despite earlier declination of their request to this Court. Thus, the petitioners are ordered to be released on bail. Bail to the satisfaction of the Chief Judicial Magistrate, Amritsar.