GUPTA, J. - (1.) Learned Special Judge-cum-Additional Sessions Judge, Ajmer, vide letter dt. 3-6-1999 has referred the following question for the decision of this Court :- Whether Sessions Judge, acting under S. 439, Cr. P.C., can entertain an application for bail in a matter in which the Additional Sessions Judge, trying a case, has already decided the bail application under S. 439, Cr. P.C.?
(2.) The question of law being of general importance we thought it proper to invite the members of the Bar to assist the Court in deciding the same.
(3.) Shri R. N. Mathur, Additional Advocate General, Shri Ajay Purohit, P. P. Shri S. R. Bajwa, Sr. Advocate, Shri Jagdeep Dhankhar, Sr. Advocate, Shri S. N. Shah, Shri Biri Singh and Shri Ravi Yadav made submissions before us.;