(1.) Heard the learned counsel for the parties. Leave granted.
(2.) The de facto complainant has filed these appeals challenging the order of the High Court dated 26-6-2003, whereby the two respondent-accused involved in Case Crime No. 662 of 2002 for the offence under Section 302 of the Penal Code have been directed to be released on bail.
(3.) The learned counsel for the appellant submits that the impugned order is cryptic and the order granting bail has been passed without even considering the contentions seriously urged before the High Court including the contention that the accused are hardened criminals and are involved in a number of cases, details of which were submitted before the High Court. The details have also been furnished to this Court.