UNION OF INDIA Vs. AJAY KUMAR SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Heard Ms. Aishwarya Bhati, learned Additional Solicitor General, appearing for the Union of India and Mr. Divyesh Pratap Singh, learned Advocate-on- Record, appearing for the respondent.

(3.) The appellant-Union of India has preferred this appeal against the final judgment and order dtd. 17/10/2022 passed by the High Court of judicature at Allahabad, allowing Criminal Miscellaneous Bail Application No.21330 of 2022 and directing for the release of the respondent-accused Ajay Kumar Singh @ Pappu on bail.