JUDGEMENT
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(1.)Leave granted.
(2.)Heard the learned counsels for the parties and perused the relevant material.
(3.)We understand the order of the High Court dated 20.12.2016 to be one of cancellation of bail granted to the accused-appellant on 28.11.2016. Looking into the grounds on which the impugned order was passed and taking into account the fact that three of the co-accused are on bail, we dispose of this appeal in terms of the interim order dated 28.11.2016. The order of the High Court is set aside. The bail granted to the accused-appellant by the High Court on 28.11.2016 shall remain in operation.
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