RUBABBUDDIN SHEIKH Vs. AMITBHAI ANILCHANDRA SHAH

JUDGEMENT

(1.) PETITIONER had vide exh.15 in Criminal Misc. Application No. 137/2010 made following prayer :

(2.) CRIMINAL Misc. Application No. 137/2010 has been filed by respondent no.1 seeking bail from the Sessions Court. In such bail application, petitioner herein sought audience of the Court. He seeks to oppose the bail application.

(3.) IT is not in dispute that applicant had approached the Apex Court complaining about alleged fake encounter death of his brother and brother's wife. It is not in dispute that on the said petition, Apex Court directed further investigation and later on transfer of investigation to CBI. It is in connection with said case that respondent no.1 has been arrested and is in custody. He has applied for bail which the petitioner wishes to oppose.