RAMAYAN SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal i.e., arising out of SLP(Crl.) No 14988 of 2023, seeks to assail the correctness of a judgment of the Learned Single Judge of the High Court of Judicature at Allahabad (the "High Court") dtd. 24/4/2023 wherein, the High Court allowed Vivek Pal @ Vikki Pals / Respondent No. 2s bail application under Sec. 439 of the Code of Criminal Procedure, 1973 ("CrPC") and accordingly enlarged Respondent No. 2 on bail subject to certain conditions contained therein (the "Impugned Order").

(3.) By an order dtd. 31/10/2023, a co-accused i.e., Punit Pal was enlarged on bail by a coordinate bench of the High Court. The appeal filed by the Appellant against that order has been tagged with the present appeal vide an order dtd. 2/1/2024 in SLP (Crl) No. 355 of 2024. Moreover, as the facts and the questions involved in the present appeal(s) are similar, they have been heard together and are being disposed of by this common judgment.