SHARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsel appearing for the appellant - accused, learned counsel appearing for Respondent No.1 - State of Maharashtra and learned counsel appearing for Respondent No.2 - complainant.

(3.) Having carefully scrutinized the material available on record, we are of the considered view that the High Court has passed the impugned order, without application of its mind, by revoking the bail granted to the appellant by the Additional Sessions Judge-3, Nagpur in Misc. Criminal Application No. 1847 of 2017, on the ground that the application was not maintainable before the Trial Court as the appellant previously approached the High Court for bail and subsequently withdrew the bail application.