YASHPAL SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned orders dtd. 4/3/2022, 19/1/2022 and 9/2/2022 passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Bail Application Nos. 3082/2022, 201/2022 and 3078/2022, by which the High Court has directed to release the respective original applicants - accused, namely, Narendra s/o Mehtab, Krishanpal s/o Rakam Singh and Harendra s/o Mehtab on bail in connection with FIR being Case Crime No. 95/2021 for the offences punishable under Ss. 147, 148, 149, 324, 427, 441, 323, 506, 447, 307, 302 and 34 of the IPC, P.S. Falavda, District Meerut, the original informant/complainant has preferred the present appeals.

(2.) Learned counsel appearing on behalf of the original informant/complainant has vehemently submitted that in the facts and circumstances of the case, the High Court has materially erred in releasing the respondents - accused on bail and that too in a case where the offences alleged are for the offences under Sec. 302 etc. of the IPC.

(3.) The present appeals are vehemently opposed by the learned counsel appearing on behalf of the accused. It is submitted that in all these cases the respective accused are on bail since March, 2022/January, 2022/February, 2022 respectively and thereafter there are no allegations of misuse of the liberty shown to them and therefore the impugned orders passed by the High Court releasing them on bail may not be interfered with by this Court now.