KAMALJSUMAR MEENA AND ORS. Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) On 16.1.96 we rejected the application reserving the reasons to be given later. We rejected the application observing as under

(2.) The petitioners, who are totally strangers to the case, have approached this Court under Sec. 439(2) of the Code of Criminal Procedure (for short Cr.PC) seeking cancellation of bail granted to non-petitioner Doctors who are accused in Crime No. 664/95 and 673/95, registered at Police Station, Sodala. The bail was granted by the learned Sessions Judge, Jaipur City, Jaipur vide his order dated 7 12.95 and 8.12.95.

(3.) The petitioners are stated to be students L.L.B. 1st Year studying in the University Law Collage, Jaipur. They have filed the petition by way of public interest litigation, claiming themselves to be responsible citizens of the Welfare State and awakened members of the society. They feel aggrieved by the release of the accused on bail in cases, which in their opinion, have crossed all the limits of morality. The criminal matters relate to kidney transplantation by the Doctors at Jaipur.