SABIR Vs. BHOORA @ NADEEM

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the same FIR dtd. 18/8/2020 lodged under Sec. 302 of the IPC for the murder of the brother of the complainant. The complainant has filed these appeals. The respondents were arrested after nearly six months of the incident. The Trial Court rejected their bail application. However, the High Court has granted the bail to the respondents in the appeals by the impugned orders, which are under challenge in these appeals.

(3.) We have heard learned counsel for the appellant as well as learned counsel for the accused/respondents. We have also heard Mr. Ajay Kumar Misra, learned AAG for the State, who has supported the case of the appellant and perused the material placed on record.