PARASMAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) Preliminary objection of the leanred Public Prosecutor is that the applicant should first go to the Court below and get his application for grant of bail cancelled and then he will come directly to this Court.

(3.) Learned counsel for the applicant submits that it is an exceptional case because the learned Sessions Judge, Pratapgarh, is also the Special Judge of Essential Commodities Act cases, therefore, when he has himself issued warrants of arrest against the applicant on 15.6.1996, he may not grant anticipatory bail to the applicant. Therefore, his submission is that these are exceptional circumstances and hence the applicant's anticipatory bail should be directly entertained. Reliance has been placed on Hajialisher Vs. The State of Rajasthan, 1976 RLW 232 .