NIKITA JAGGANATH SHETTY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) These appeals, by special leave, call into question the order dtd. 19/6/2024, passed by the learned Single Judge of High Court of Judicature at Bombay [Hereinafter referred to as 'High Court'] in Anticipatory Bail Application Nos. 3137 of 2023 and 2499 of 2023, whereby respondent No. 2 in Criminal Appeal @ SLP(Crl.) No. 10251 of 2024 and respondent Nos. 2, 3, and 4 in Criminal Appeal @ SLP(Crl.) No. 10255 of 2024, were granted pre-arrest bail in connection with Crime No. 1-103 of 2023.