- (1.) Special leave granted. Further proceedings in the High Court are stayed pending disposal of the appeal. The appeal shall be heard on the special leave paper books. Liberty to file additional papers within three weeks. Since the further trial in the case has been stayed by this order the matter has to be disposed of expeditiously. Liberty to mention before the Hon'ble the Chief Justice to post this case early. Mr. Ram Jethmalani, learned counsel for the respondents, submits that this matter must go before a Constitution Bench. The Hon'ble the Chief Justice while constituting the Bench for hearing this case is requested to take this fact into consideration. S.L.P (Crl.) No. 2518/86 with W.P. (Crl.) No. 542/86.
(2.) Issue notice. Tag on with Cr1. Appeal No.......1986 arising out of SLP (Crl.) No. 2519/86. The petitioner shall implead the complainants in the High Court in the writ petition and then serve copies of the petition on them. Certified copies of the order of the High Court may be filed within three weeks. There will be no orders on stay application in these matters since stay order has been issued in SLP (Crl.) No. 2519/86.;