JAMEEL AHMAD Vs. MOHAMMED UMAIR MOHAMMAD HAROON

JUDGEMENT

(1.) Permission to file the special leave petition is granted.

(2.) Leave granted.

(3.) This appeal takes an exception to the order dtd. 6/9/2021 passed by the Nagpur Bench of the High Court of Judicature at Bombay in Criminal Application (BA) bearing No. 591 of 2021 whereby Mohammad Umair Mohammad Haroon (first respondent herein) has been granted bail in Crime No. 633/2020 registered with Police Station Barshitakli, District Akola, Maharashtra under Sec. 302 read with Sec. 34 of the Indian Penal Code and Ss. 4/25 of the Arms Act.