Report No. 268
15. Bail applications to be treated as urgent-
All applications for bail in criminal cases including appeals should be treated as urgent.
16. It is irregular for Criminal Courts to forward original bail applications presented to the Court and other documents connected therewith to the Prosecuting Agency for report. If and when it is considered desirable to issue notice to the Prosecuting Agency, a definite date should be fixed for the hearing of the bail application, so that all concerned may have due notice.
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