SUBRATA ROY SAHARA Vs. PRAMOD KUMAR SAINI

JUDGEMENT

(1.) Leave granted.

(2.) These appeals take exception to the judgment and orders dtd. 11/2/2022 and 27/4/2022 passed by the High Court of Judicature at Patna Allahabad in CRLM No. 8063/2021.

(3.) By these orders, the High Court while entertaining the application for grant of anticipatory bail filed by one Pramod Kumar Saini and other co-accused named in Complaint Case No. 1761 of 2016 went on to inquire into matters unrelated to the facts relevant for deciding the anticipatory bail application.