- (1.) We fail to appreciate why a special leave petition should have been filed after a delay of 1320 days against the impugned order dated 30th September, 2016 rejecting bail. Considerable period has passed, logically a fresh application for bail should have been filed. We are saying so because we are coming across a number of such cases where after years together a special leave petition is filed against refusal of bail and this is clearly a wrong legal advice as the appropriate course would be to apply for bail before the High Court.
(2.) The special leave petition is dismissed with the aforesaid observation and liberty.
(3.) Pending applications stand disposed of.;