- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) The investigation in connection with the murder case arising out of FIR No. 89 dated 16th July, 1994, was entrusted to the C. B. I. which filed a challan against fourteen persons, including the appellants herein. Appellant, Nirmal Singh, was denied the concession of bail by the trial Court, the High Court and by this Court on various occasions. However, on a fresh bail petition filed on his behalf on 9th May, 1996, the learned Session Judge, Ambala, granted interim bail to him on 11th May, 1996 till 20th May 1996. This order was made when neither the District Attorney representing the State nor the public Prosecutor representing the C. B. I. were present. The High Court on being moved by the C. B. I. against the order of grant of interim bail on 14th May, 1996, stayed the operation of the order dated 11th May, 1996. After appellant Nirmal Singh surrendered on 16th May 1996, the High Court vide its order dated 28th May, 1996 set aside the order dated 11-5-1996 granting interim bail to him and at the same time transferred the trial of the case from the Court of Shri A. S. Garg, Sessions Judge, Ambala, to the Court of Session Judge, Chandigarh. The case was at the stage of recording the statements of the accused under Section 313. Cr. P. C.;