MUKESH KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel appearing for the appellant complainant, learned counsel appearing for Respondent No.1 - State of U.P., learned counsel appearing for Accused Nos. 3 and 2 (Bhagat Alias Harsh Gil and Shubham) and carefully perused the record.

(3.) These appeals are filed by the complainant seeking cancellation of bail granted to Accused Nos. 3 and 2 by the High Court.