Dharmadhikari, J. - (1.) Leave to appeal is granted.
(2.) The learned counsel appearing for the parties are finally heard on the merits of the appeal.
(3.) The complainant has approached this Court against a laconic order passed by the learned single Judge of the High Court of Uttaranchal granting amongst several co-accused, bail to accused-respondent herein who is facing trial with others in Crime No. 148 of 2001 for offences under Ss. 302, 307, 323 read with Ss. 147, 148 and 149 of the Indian Penal Code.;