- (1.) Leave granted.
(2.) This appeal by special leave is directed against the judgment and order dated 3.11.2017 passed by the High Court of Judicature for Rajasthan Bench at Jaipur, in S.B. Criminal Miscellaneous Bail Application No. 12362 of 2017 titled as Mukesh Chaudhary v. State of Rajasthan , whereby the High Court granted bail to the Respondent No. 2 - accused Mukesh Chaudhary.
(3.) The appellant herein is the complainant in the F.I.R. No. 235 of 2017, dated 17.5.2017, registered at Police Station Karni Vihar for offence under Sections 302, 452, 120-B of the Indian Penal Code. The appellant is aggrieved by grant of bail to the respondent No. 2 by the High Court of Rajasthan.;