1. The special leave petitions are allowed to be withdrawn since the petitioners would be making a fresh application for bail to the High Court, in view of the fact that the High Court proceeded on an erroneous basis that the order granting or refusing bail must be a speaking order. The petitioners are given time to surrender by 4 p. m. on October 24, 1986 unless in the mean while, the High Court in the exercise of its discretion, thinks it fit to grant bail or extend the time for surrender.
Court Master
Jivaji Jedeja And Others v. State Of Maharashtra And Others
Jivaji Jedeja And Others v. State Of Maharashtra And Others
(Supreme Court Of India)
Special Leave Petition (Criminal) No. 2829-30 Of 1986 | 22-10-1986
Advocate List
Bench
- HON'BLE JUSTICE G. L. OZA
- HON'BLE JUSTICE P. N. BHAGWATI (CJI)
Eq Citations
- 1987 CRILJ 1850
- AIR 1987 SC 1491
- 1987 GLH (2) 252
- JT 1986 SC 684
- 1986 (2) SCALE 712
- LQ/SC/1986/401
Head Note
Constitution of India — Arts. 136 and 145(3) — SLPs — Withdrawal of — SLPs withdrawn since petitioners would be making a fresh application for bail to High Court in view of fact that High Court proceeded on erroneous basis that order granting or refusing bail must be a speaking order — Petitioners given time to surrender by 4 p.m. on 24-10-1986 unless in the meantime High Court in exercise of its discretion thinks it fit to grant bail or extend time for surrender — Criminal Procedure Code, 1973, Ss. 437 and 439
