- (1.) Leave granted. Heard learned counsel for the parties, including the learned Amicus Curiae.
(2.) In these appeals, this Court is concerned with a case where orders were passed by the High Court on several dates after the registration of FIR and on stay order being granted, investigation, and framing of charges or trial thereafter in the matter remained pending in the High Court for a long period of time. The stay order dated 9.4.03 and several orders dated 29.4.03, 30.4.03, 10.10.03, 7.5.04, 26.5.05, 19.9.06, 27.9.06, 6.10.06 & 18.12.08 of the High Court passed thereafter have been impugned in these appeals.
(3.) The questions which crop up in this case are of serious magnitude and transcend the immediate facts in the appeal and are of great national importance.;