Markandey Katju,J. - (1.) A curse shall light upon the limbs of men; Domestic fury and fierce civil strife Shall cumber all the parts of Italy; Blood and destruction shall be so in use And dreadful objects so familiar That mothers shall but smile when they behold Their infants quarterd with the hands of war; All pity choked with custom of fell deeds: And Caesars spirit, ranging for revenge, With Ate by his side come hot from hell, Shall in these confines with a monarchs voice Cry "Havoc!" and let slip the dogs of war; That this foul deed shall smell above the earth With carrion mean, groaning for burial. -- (Shakespeare: Julius Caesar Act 3 Scene 1) 1. Leave granted. Heard learned Counsel for the Appellants and perused the record.
(2.) This case reveals to what grisly depths our society has descended.
(3.) This appeal has been filed against the impugned judgment and order dated 21.1.2011 passed by the High Court of Judicature at Bombay in Criminal Application Nos. 5283-5285 and 5303-5304 of 2010 by which the High Court has cancelled the bail granted to the Appellants by the Sessions Court.;