LAXMAN PRASAD PANDEY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) The three appeals of the first set, all titled Laxman Prasad Pandey vs. State of Uttar Pradesh and Ors. bearing Criminal Appeal No.1551/2021 (arising out of SLP (Crl.) No.3285/2021); Criminal Appeal No.1554­1555/2021 (arising out of SLP (Crl.) Nos.5605­5606/2021) and Criminal Appeal No.1553/2021 (arising out of SLP (Crl.) No. 5539/2021) arise against the orders dated 16/03/2021, 17/12/2020 and 19/03/2021 and 26/07/2021 passed by the learned Single Judge of the High Court of Judicature of Allahabad, Lucknow Bench, Lucknow in Bail Application No.1694 of 2021, Bail Application No.9559 of 2020, Bail Application No. 11 of 2021 and Bail Application No.3876 of 2021. The accused in the above said cases are Anjani Kumar Shukla, Rahul @ Monu Tiwari and Raj Kumar Maurya.

(2.) The second set of four appeals, titled Laxman Prasad Pandey vs. State of Uttar Pradesh and Anr. bearing Criminal Appeal No.1556/2021 (arising out of SLP (Crl.) No.6061/ 2021); Vishnu Prasad Pandey vs. State of U.P. and Anr.; Criminal Appeal No.1552/2021 (arising out of SLP (Crl.) No.3226/2021; Subhash Saini and Pramod Prasad Pandey vs. State of U.P. and Anr.; Criminal Appeal No.1558/2021 (arising out of SLP (Crl.) No.6611/2021) and Ratnakar Dwivedi and Vikas Chandra Mishra vs. State of U.P. and Anr.; Criminal Appeal No.1557/2021 (arising out of SLP (Crl.) No.6569/2021) arise against the separate orders, all dated 23.03.2021 passed by the High Court of Allahabad, Lucknow Bench, Lucknow in A.B. No.5003 of 2020, A.B No.276 of 2021 and A.B. No.5370 of 2020 respectively.

(3.) In the first set of three appeals, the complainant Laxman Prasad Pandey has assailed the orders passed by the learned Single Judge of the High Court enlarging the accused on bail, in case relating to FIR No.406 of 2020. In the second set of four appeals, the appellants therein have assailed the order passed by the learned Single Judge dismissing the petitions filed by them seeking grant of anticipatory bail in case bearing FIR No.407 of 2020. The above noted two sets of cases were tagged, heard together and are therefore being disposed of by this common judgment, since the issue in these appeals pertain to the same incident which is alleged to have occurred on 08/05/2020 within the jurisdiction of the Kotwali City Police Station, Pratapgarh District, Uttar Pradesh.