- (1.)Leave granted.
(2.)While considering an application for grant of bail to accused in a criminal case, the High Court made certain observations in the order under appeal against the appellants that they have tried to over reach the process of law by submitting a report under Section 169, Cr. P.C. before the Court of Metropolitan Magistrate to discharge all the three accused for serious offences arising under Sections 114, 302, I.P.C. and under Section 25(1)(c) of the Arms Act. The High Court observed that by filing the cancellation report the appellants had shown scant regard to the proceedings before the Sessions Court and the High Court, as on two occasions the petitions for anticipatory bail were rejected; that, the appellants have not applied their mind in filing such a report under Section 169, Cr. P.C. and have tried to interfere with the administration of justice amounting to serious misconduct, that, the State Government should take serious action, including suspension from service of both the appellants.
(3.)If at the stage of grant or refusal of anticipatory bail certain aspects of the case are considered but later if the investigating agency files a report under Section 169, Cr. P.C. It is difficult to perceive that such a step would amount to interference with the administration of justice.