GAJANAN DATTATRAY GORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the order passed by the High Court of Judicature at Bombay dtd. 1/7/2025 below interim application No.4524/2024 filed in Criminal Bail Application No.445/2024, by which the interim application filed by the original complainant (Respondent No.2 - herein) came to be allowed and the order of bail passed by the High Court in favour of the appellant - herein dtd. 1/4/2024 came to be modified.

(3.) The facts giving rise to this appeal may be summarized as under:-