- (1.) The Court is convened through Video Conferencing.
(2.) Leave granted.
(3.) The present appeals are filed by the Appellant-complainant against the common impugned interim order dated 28.08.2020 passed by the Bombay High Court Bench at Aurangabad whereby, while hearing the bail application of the Respondents-accused herein, the High Court directed the Investigating Officer to examine CCTV footage and submit his report before the Court. Aggrieved by the said order, the Appellant-complainant has challenged the same before this Court by way of Special Leave.;