RAJPAL Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) We have heard the learned counsels for the parties.

(2.) Leave granted.

(3.) This Court by order dated 15th July, 2016 in Criminal Appeal No. 669 of 2016 (@ Slp(Crl.) No. 1163/2015) (Rajpal v. Krishan Kumar and Ors.) and other connected case had interfered with the orders of the High Court releasing three of the co-accused on bail. The offence(s) for which the accused respondents have been convicted is under Section 302 IPC. If this Court had as far back as on 15th July, 2016 taken the view that the bail granted to co-accused during the pendency of the appeal(s) was justified we do see how we can take a different view in respect the present accused respondents.