MEENA DEVI Vs. STATE OF U.P

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dtd. 19/9/2018 passed by the learned Single Judge of the High Court of Allahabad in Criminal Miscellaneous Bail Application No. 609 of 2018 whereunder the application filed by the respondent No. 2 under Sec. 439 of the Criminal Procedure Code (For short 'the Cr.P.C.') was allowed and he was enlarged on bail subject to certain conditions stipulated therein. The original complainant, wife of the deceased has preferred this appeal by way of special leave against the said order before this Court.

(3.) Initially, petitions for special leave to appeal were filed against two respondents namely, Shivraj Singh alias Lalla Babu [respondent No. 2] and Sonu [respondent No. 3]. However, by an order dtd. 2/7/2019, the petition qua the respondent No. 3 was dismissed and notice was issued in respect of the second respondent while taking note of the fact that vide judgment dtd. 20/12/2012, passed by this Court in Criminal Appeal No. 1416 of 2012, bail granted to the said respondent had been cancelled. As a result, Petition for Special Leave to Appeal (Crl.) No. 5103 of 2019 filed by the respondent No. 3 was disposed of.