STATE OF U.P. Vs. GAYATRI PRASAD PRAJAPATI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed questioning the order dated 03.09.2020 passed by Allahabad High Court, Lucknow Bench, Lucknow, by which the respondent has been granted interim bail on medical grounds for a period of two months while directing listing of the regular Bail Application No. 5743 of 2019 in the week commencing from 28.09.2020 for hearing.

(3.) Brief facts of the case necessary to decide this appeal are:-