1. This special leave petition is directed against an order passed by the High Court setting aside the order of the trial Court granting bail to the petitioners.
2. The Court does not ordinarily, in the exercise of its discretion under Article 136, entertain petitions for special leave to appeal against orders granting or refusing or cancelling bail or anticipatory bail. These are matters where the order of the High Court should become final land this Court should not entertain petitions for special leave.
3. The special leave petition is dismissed with these observations. We hope and trust that the trial will be expedited and completed at an early date.
Jagdish & Others v. Harendrajit Singh
Jagdish & Others v. Harendrajit Singh
(Supreme Court Of India)
Special Leave to Appeal (Criminal) No. 3248 Of 1985 | 31-10-1985
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. P.N. BHAGWATI
- HON'BLE MR. JUSTICE RANGANATH MISRA
Eq Citations
- 1985 (2) SCALE 925
- (1985) 4 SCC 508
- LQ/SC/1985/342
Head Note
Constitution of India — Art. 136 — Special leave — Matters not ordinarily to be entertained — Bail — SLP against order of High Court granting bail — Held, Court does not ordinarily in exercise of its discretion under Art. 136 entertain petitions for special leave to appeal against orders granting or refusing or cancelling bail or anticipatory bail — These are matters where order of High Court should become final and Supreme Court should not entertain petitions for special leave — Criminal Procedure Code, 1973, Ss. 439, 437 and 438
