- (1.) The public interest petition has been filed, inter alia, praying for release of persons who have been detained in connection with proceeding under Sections 107, 109 and 110 of the Code of Criminal Procedure. Learned counsel appearing for the petitioner has prayed for time.
(2.) Bearing in mind the nature of the relief claimed in the instant petition, we are not inclined to do so.
(3.) It is trite law that a third party is not entitled to challenge a criminal proceeding and/or any order passed therein by way of a public interest petition. Aggrieved parties are at liberty to take recourse of appropriate appellate and/or revisional proceeding against the orders passed therein.;