- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) These appeals are directed against the judgment and order of the High Court of Judicature at Bombay, Bench at Aurangabad, passed in Anticipatory Bail Application Nos. 659 and 694 of 2018 dated 15.10.2018, rejecting the prayer for grant of anticipatory bail in connection with common FIR No. 0190 of 2018, dated 31.05.2018 registered with Gandhi Chowk Police Station, District Aurangabad, Maharashtra.;