SUHAIB ILYASI Vs. STATE

JUDGEMENT

(1.) This petition is directed against the order of the learned. Additional Sessions Judge dated 26.4.2000 by which the petitioner, Suhaid Ilyasi's bail application was rejected, on the ground that the case is still under investigation and some more relevant facts remain to be investigated.

(2.) Learned counsel appearing for the parties have argued this bail petition at length. Since this petition is at the stage of bail and the trial of this case is yet to begin, therefore, I would refrain from giving my findings on various submissions made before me. My endeavour in this order would just be to note the basic arguments of the learned counsel for the parties. I would not like to analyse the submissions and give my findings, as any findings, these issues may directly or indirectly influence the trial of this case.

(3.) The brief facts which are absolutely necessary to decide this bail petition are recapitulated as under.