HARI OM YADAV Vs. DINESH SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the High Court of Madhya Pradesh, Bench at Gwalior in I.A.No.7088 of 2012 in Criminal Appeal No.876 of 2011, dated 27.09.2012. By the impugned judgment and order, the High Court has granted bail to the respondent No.1- herein, during the pendency of the appeal before it.

(3.) Aggrieved by the order so passed by the High Court the Complainant is before us in this criminal appeal. He submits that the High Court, without assigning any reasons whatsoever, could not have exercised its discretionary power to grant bail to the accused person, who was involved in a double murder case, moreso when the appeal is still pending before the High Court for its consideration and decision.