ANSAR AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant seeks to assail two orders of even date i.e., 23/9/2021, passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow whereby the Bail Application No. 624 of 2019, filed by the respondent - Subhash Yadav, and Bail Application No. 4309 of 2019, filed by the respondent - Rajesh Vikram Singh, in Case Crime No. 17 of 2018 under Ss. 147, 148, 149, 307, 302, 120-B/34 IPC and Ss. 3/4 of the Explosive Substances Act, Police Station Jagdishpur, District Amethi were allowed and both the abovementioned respondents have been enlarged on regular bail.

(3.) The allegations are that the appellant along with his son - Ashfaque Ahmad and his companions were present in front of Jagdishpur Branch of Vijaya Bank when the accused Vanshraj Yadav attacked Ashfaque Ahmad by throwing a grenade, and thereafter, Satai and other accused persons started indiscriminate firing due to which, Ashfaque Ahmad died on the spot and Razi Ahmad @ Manu received injuries. Two accused persons were caught hold on the spot with the help of public. One of them disclosed his name, Amit Chaubey S/o Vindhyachal Chaubey, resident of Bihar while the second accused did not disclose his name. Two country made pistols, two magazines and one mobile phone were recovered from their possession. During the course of interrogation, accused - Amit Chaubey disclosed that the respondent (Rajesh Vikram Singh) and his brother had sent the accused persons for committing the murder of Ashfaque Ahmad. In the FIR, registered on the statement of the appellant, it is further mentioned that a sum of Rs.2, 47, 700.00 cash was recovered from the accused persons, who were caught by the public. It was alleged to be a case of contract killing.