PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The respondent No. 2, had earlier accessed this Court through petition bearing No. CRM-M-12139-2022, but thereon, through an order made on 25/4/2022, this Court had, on the statement of the counsel for the petitioner, hence, asking for leave to withdraw the petition (supra), had granted the asked for leave to him. However, this Court in the above made orders, upon, petition (supra), had yet reserved liberty to the petitioner to approach 'this Court', but at an appropriate stage. The orders (supra) are reproduced hereinafter:-

(2.) It is, but manifestly clear from the order (supra) that liberty as became granted to the petitioner, became restricted to the petitioner to reaccess 'this Court', but no liberty become granted to access or approach Courts, other than 'this Court'. Therefore, this Court preserved to itself, and, to not other Court, the jurisdiction to make an adjudication, upon, a bail petition, which becomes, instituted before this Court.

(3.) However, the respondent No.2, through casting bail application bearing No. 237 of 2022, before the learned Additional Sessions Judge, Narnaul, (in short, 'Ld. ADJ'), was able to get an affirmative order thereon.