DR.DHANANJAYA Y CHANDRACHUD,J. - (1.) Permission to file the Special Leave Petitions granted.
(2.) Leave granted.
(3.) A batch of five Special Leave Petitions (SLP) under Article 136 of the Constitution has arisen from the orders passed by the High Court of Judicature at Allahabad granting bail to the five respondent-accused, namely: (i) Kiranpal; (ii) Sundar; (iii) Rakesh; (iv) Satish; and (v) Dharmendra. ;