VIVEKANAND MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against an order dtd. 27/5/2022 passed by the High Court of Judicature at Allahabad allowing the application being Cr.P.C. No. 3340 of 2022 filed by the Respondent No.2 for Anticipatory Bail under Sec. 438 of the Code of Criminal Procedure (Cr.P.C.) in relation to Case Crime No.100 of 2022 filed against the Appellant, inter alia, under Ss. 147, 148, 149, 352, 323, 306, 504 and 506 of the Indian Penal Code (IPC).

(3.) It is the case of the prosecution that the Respondent No.2 along with other accused persons killed the deceased, sister of the Appellant-Complainant, by pouring kerosene oil on her and setting her on fire. The incident took place on 11/2/2022. She died on 18/2/2022 while undergoing medical treatment at the hospital in Gorakhpur, Uttar Pradesh. The First Information Report lodged by the Complainant on 11/2/2022, reads :-