Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a learned single Judge of the Bombay High Court cancelling the bail granted to the appellant, by exercising power under Section 439(2) of the Code of Criminal Procedure, 1973 (for short the Code).
(3.) The facts as projected by the appellant in a nutshell are as follows : On 4th February, 2006 First Information Report was lodged by the respondent No.1 alleging that he and his friend named Girish Shetty, were attacked by the appellant and some other unidentified persons, resulting in injuries.;