JUNAID Vs. STATE OF U P

JUDGEMENT

(1.) The judgement is being structured in the following conceptual framework to facilitate the discussion:

(2.) While arguing the bail application Sri Mohd. Mustafa, learned counsel for the applicant submitted at length that the question of service of notice upon the victim raises legal issues of public importance. Considering the general importance of the matter, the members of the Bar were invited to assist the Court.

(3.) At the request of the Court, Sri Nazrul Islam Jafri, learned Senior Counsel assisted by Sri Mohammad Zubair, learned counsel, Sri Dharmendra Singhal, learned Senior Counsel assisted by Sri Shivendra Raj Singhal, learned counsel, Sri Vinay Saran, learned Senior Counsel assisted by Sri Saumitra Dwivedi, learned counsel, Sri Arun Kumar Singh Deshwal, learned counsel and Sri R.P.S. Chauhan, learned counsel also made their submissions. The Court expresses gratitude to the learned members of the Bar for their able assistance and appreciates their selfless service to the cause of law.