- (1.) Leave granted.
(2.) A substantial question of law has been raised in this appeal, as to what extent a High Court can exercise its powers in issuing directions on judicial side, relating to the procedure to be adopted in criminal trials.
(3.) This appeal is directed against the order dated 24.5.2013 passed by High Court of Judicature at Allahabad in Criminal Misc. Writ Petition No. 62 of 2013 which has been kept alive even after it has become infructuous.;