BITTU Vs. STATE OF C.G.

JUDGEMENT

(1.) Without commenting as to who were the mistake men, this Court expresses that the present case is classic example of travesty of justice where two co-accused namely Ajit Rai and Ilias Ahmed Khan Deshmukh were released on bail by 4th Addl. Sessions Judge, Raipur whose earlier bail applications were rejected by this Court. Distinguished features of the case are as under :-

(2.) In the matter of Shri Hari Mohan Dixit vs. State of M.P. [CRLR(MP) 1986 Pg. 211], Hon'ble M.P. High Court observed in para 5 as under :-

(3.) In the matter of State of M.P. vs. R.P. Gupta, Advocate, 2000(1) MPHT 509, Hon'ble MP High Court observed in para 8 as under :-