Supreme Court of India
Jivaji Jedeja And Ors. vs State Of Maharashtra And Ors. on 22 October, 1986
Equivalent citations: AIR1987SC1491, 1987CRILJ1850, 1986(2)SCALE712, 1986SUPP(1)SCC556, AIR 1987 SUPREME COURT 1491, 1986 SCC(SUPP) 556, 1987 CALCRILR 104, 1987 SCC(CRI) 171, 1986 JT 684.1, (1987) 2 GUJ LH 252
Bench: P.N. Bhagwati, G.L. Oza
ORDER
1. The Special Leave Petitions arc allowed to be withdrawn since the petitioners would be making a fresh application for bail to the Hish Court, in view of the fact that the High Court proceeded on erroneous basis that the order granting or refusing bail must be a speaking order The petitioners are given time to surrender by 4 p.m on 24 10 86 unless in the meanwhille, the High Court in the exercise of its discretion, thinks it fit to grant bail or extend the time for surrender