ABDUL BASIT Vs. ABDUL KADIR CHOUDHARY

JUDGEMENT

(1.) These Special Leave Petitions arises out of the judgment and order passed by the High Court of Gauhati at Guwahati in Crl. M.C. 226 of 2013 in B.A. No. 654 of 2013 (D/o.), dated 16.07.2013, whereby and whereunder the High Court has cancelled the bail granted to the Petitioners herein by the High Court.

(2.) A succinct recapitulation of the facts in the instant case is:

(3.) The wife of the deceased preferred Writ Petition No. 4523 of 2012 before the High Court for the direction to investigating agencies in Police Case No. 126 of 2012 to investigate properly. The High Court took note of the fact that the Sessions Case No. 182 of 2012 is at the stage of framing of charges and observed that depending upon the materials on record the Trial Court is at liberty to invoke Section 173(8) of the Code of Criminal Procedure, 1973 (for short, "the Code") requiring further investigation by an independent agency, more particularly the CID, by its order dated 29.01.2013.