VIRENDRA YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed the judgment and order dtd. 3/2/2023 passed by the High Court of Judicature at Allahabad in Criminal Misc. Bail Application No.53781 of 2022 whereby the second respondent herein was enlarged on bail.

(3.) Heard learned counsel for the appellant, learned counsel for the standing counsel for the State of Uttar Pradesh and also the learned counsel for respondent No.2/accused No.5 in the charge- sheet filed on completion of the investigation in F.I.R. No.47 of 2022 at Police Station Baluwa, District-Chandauli, Uttar Pradesh.