V.M.DESHPANDE, J. - (1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel Shri J.M. Gandhi for the applicant, learned counsel Shri D.V. Chauhan for non-applicant No.2 Sharad Gomekar, and learned Additional Public Prosecutor Shri N.B. Jawade for the State.
(2.) This is an application under Section 439(2) of the Code of Criminal Procedure.
(3.) By the present application, the applicant is challenging grant of bail in favour of non-applicant No.2 Sharad Gomekar vide order dated 20.9.2017 passed by learned Additional Sessions Judge-3 at Nagpur in Misc. Criminal Application No.1847/2017.;