ANIL KUMAR TULSIYANI Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is to the order dated 7.9.2005 passed by the High Court of judicature at Allahabad in Criminal Misc. Bail Application No.11884 of 2005 granting bail to the second respondent-accused.

(3.) We may at this stage, dispose of one of the arguments of Mr. Vijay Hansaria, learned senior counsel, for the second respondent-accused that the petition itself is not maintainable, as the same is not filed by an aggrieved party. This contention does not survive as by our order dated 30.9.2005 permission to file Special Leave Petition has already been granted.