SAJID ANZAR SHAH Vs. UT

JUDGEMENT

(1.) When this matter was taken up for consideration, learned counsel appearing for the appellants submits that after the decision impugned, trial Court has proceeded in the matter and charges against the appellants have also been framed and evidence recorded. Learned counsel further submits that the appellants may be given liberty to approach the trial Court for seeking bail on merits.

(2.) In view of above, this appeal is disposed of with liberty to the appellants to approach the trial Court for seeking bail on merits of the case. In the event, the appellants approach the trial Court for grant of bail, same shall be decided in accordance with law without getting influenced by the findings and observations made in the impugned order.

(3.) Disposed of along with connected CM(s).