RAJEEV KHANNA AND ANOTHER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present criminal writ petition, the petitioners seek a writ, order or direction that the notice period provided in Chapter XVIII, Rule 18 of Rules of Court, 1952, as applicable in the Honourable High Court of Uttarakhand, be reduced and the bail application of the petitioners, which was noticed in the office of the Government Advocate on 07.01.2017 be heard earlier.

(2.) I have heard learned Senior Counsel for the petitioners, learned Government Advocate, learned Addl. Advocate General & learned Dy. Advocate General for the State and gave anxious consideration to the submissions made by them.

(3.) The short question which arises for consideration of this Court is whether the High Court can entertain a bail application prior to the expiry of ten days time, or not?