KURIAN,J. - (1.) Leave granted.
(2.) The appellant has mainly two grievances- i) Though the appellant was on regular bail, the High Court, in the impugned order, has directed cancellation of the anticipatory bail and custodial interrogation; ii) There is a direction in the impugned order for further investigation.
(3.) It is an undisputed position that the appellant has been on regular bail while the High Court passed the impugned order.;