AJWAR Vs. WASEEM

JUDGEMENT

(1.) Leave granted.

(2.) The appeal arises from an order dtd. 22/8/2022 of a Single Judge of the High Court of Judicature at Allahabad in Criminal Miscellaneous Bail Application No 26740 of 2022 admitting the first respondent, Waseem, to bail under Sec. 439 of the Code of Criminal Procedure 1973["CrPC"]. The application for bail was filed in connection with Case Crime No 126 of 2020 registered at PS Mundali, Meerut for offences punishable under Ss. 147, 148, 149, 352, 307, 302 and 504 read with Sec. 34 of the Indian Penal Code 1860["IPC"].

(3.) Before the High Court, bail was sought on the ground that :