AMINUDDIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Both these appeals are directed against the orders dtd. 26/8/2020 and 17/6/2020 as passed by the High Court of Judicature at Allahabad, respectively in Criminal Miscellaneous Application Nos. 21839 of 2020 and 11840 of 2020, whereby the High Court has granted the concession of bail to the accused persons who are arrayed as respondent No. 2 in each of these appeals.

(3.) Perusal of the orders impugned make it explicit that the High Court had passed the said orders essentially with reference to the relief granted to the other co-accused persons, as could be noticed from the following submissions taken note of by the High Court in the order dtd. 26/8/2020: