Bail: Grant of bail-In a case u/s.302 & 308 r/w s.34 IPC-Propriety of- Held: While considering question of grant of bail, it is necessary c to consider prima facie case, an exhaustive exploration of the merits should be avoided - There is no hard and fast rule for grant or reprisal of bail - Each case is required to be considered on its own merit - Jn the present case, Sessions Court seems lo have gone into the merits of the prosecution case, while granting bail - In crimes 0 like murder; the period of incarceration by itself would not entitle the accused to be enlarged on bail - The materials on record show 'prima facie' case against the accused- Sessions court granted bail on irrelevant considerations - Trial court is yet to record the testimony of material witnesses - For ensuring fair trial, it is necessary that accused are not enlarged on bail - Though liberty  of the accused is a relevant consideration as he is only an under trial, it is equally important to consider the impact of their release on bail - A balance has to be struck, in order to ensure that during trial witnesses depose without fear and justice is done to the society - High Court rightly cancelled the bail granted by Sessions Court.  Grant of bail - Interference with - By High Court - Permissibly - Held: Sessions Court grants bail in exercise of its discretion - Such discretion normally not be interfered with by High court - But can interfere, if the bail order suffers from serious infirmities or perversity.  Practice and Procedure: Framing of charges and grant of bail - By common order - Propriety of such practice - Held: Considerations for framing of charge and for grant of bail are different - Therefore, such practice is not desirable.