TEESTA SETALVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted

(2.) In these three appeals certain observations made by the High Court of Gujarat at Ahmedabad in Cri. A. No. 956 of 2003 (reported in 2004 (1) GLR 404) with Misc. Criminal Application Nos. 7677 and 9825 of 2003 are questioned by the appellants.

(3.) According to them, the High Court has directly and/or at any rate indirectly cast aspersions on their credibility and bona fides in helping certain persons to approach this Court for redressal of their grievances. The case before the Gujarat High Court related to an alleged communal carnage on 27th February, 2002.