SYED KALIMULLAH Vs. APPRAISING OFFICER SPECIAL INVESTIGATION BRANCH

JUDGEMENT

(1.) Bail plea of the petitioners in both these petitions and another R.D.Sethuraman, involved in this crime, was negatived by this Court, by a common order pronounced on 18th May, 1993 in Cr1. O.P. Nos. 5540,5542 and 5922 of 1993.

(2.) Even so, petitioner in Cri. O.P. No. 6365 of 1993, chose to prefer yet another application for bail on 24th May, 1993, virtually challenging the sustainability of the earlier order passed by this Court, apart from raising a new contention. On 31/5/1993, petitioner in Cri. O.P. No. 6533 of 1993 had chosen to renew his bail plea, on a single ground. I do not intend to narrate facts in detail, for they have been stated in my earlierorder, dated 18th May 1993.

(3.) Mr. M.R.M. Abdul Kareem, learned Senior Counsel appearing on behalf of the petitioner in Cr1. O.P. No. 6365 of 1993, realising that if the validity of the earlier order of this Court had to be challenged on its inherent merits, it must be before the higher forum, restricted his submissions, which are three-fold, as hereunder: