Santosh Hegde, J. - (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) The appellant herein who is the complainant in Criminal Case No. 402 of 2002 registered with Jamnagar Police Station, Gujarat, is challenging the impugned order of the High Court, whereby the High Court allowed a Criminal Misc. Application filed by the first respondent herein and enlarged him on bail on conditions mentioned therein.;