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Judgment
Leave granted. We have heard Mr. Harin Rawal, learned Additional Solicitor General and Mr. Altaf Ahmad, learned senior Counsel for the Respondents. We have gone through the impugned judgment and order dated 21.7.2011, and perused the record of the case. Learned Counsel for the Appellant has contended that without assigning any reason the High Court has passed the order granting bail to the Respondents.
Considering the facts and circumstances of the case, we are not satisfied with the manner in which the bail application has been disposed of by the High Court as no reason whatsoever, has been assigned for grant of bail. In view of the above, impugned order dated 21.7.2011 is set aside and we request the High Court to decide the bail application afresh within a period of six weeks from today. The Respondents shall remain protected in the meantime. However, we make it clear that we have not expressed any view one way or the other on the merits of the case.
In case the application is not disposed of within the stipulated time, the Respondents shall be at liberty to renew their prayer for interim bail before the High Court. Needless to say that the parties will co-operate and will not take unwarranted adjournments before the High Court. The appeal is disposed of.