- (1.) Leave granted.
(2.) Challenging the order passed by the High Court granting bail to the respondent-accused (Md. Shahabuddin) in connection with Siwan Town P.S. Case No. 220 of 2014, Siwan under Sections 302/34, 120-B IPC on the ground that there is no progress in the trial and further considering the period of his detention, on execution of bail bonds of L 10,000/- with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Siwan subject to the other conditions as laid down by the High Court, the complainant and the State of Bihar have preferred these appeals, by way of special leave, inter alia, on several pleas, amongst others, that the respondent-accused has an infamous criminal history/antecedents of about 60 odd cases pending against him at various stages of trial and appeal on his conviction before the various courts in Bihar as well as in the High Court.
(3.) We have heard Mr. Prashant Bhushan, learned Counsel appearing for the Complainant, Mr. Dinesh Dwivedi, learned senior counsel appearing for the State of Bihar and Mr. Shekhar Naphade, learned senior counsel appearing for the accused-respondent No.2.;