Report No. 58
Recent cases
3.33. In a recent case, decided by the Supreme Court,1 it has expressed the same view, and has clearly indicated that the word "certify" is a strong word, and it requires the High Court to exercise its discretion carefully and grant a certificate only if an important question of general importance is involved.
1. State of Bihar v. Bhagirath Sharma, (1973) 1 SCWR 655 (3 May, 1973), (on appeal from Patna).
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