AQEEL AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in the present appeals is to the orders(dtd. 28/3/2023 passed in Crl. M.B.A. No.13988 of 2023, dtd. 7/4/2023 passed in Crl. M.B.A. No.14388 of 2023 and dtd. 14/12/2023 passed in Crl. M.B.A. No.53539 of 2023, respectively) passed by the High Court(High Court of Judicature at Allahabad). The Respondent No.2 in each of the appeals, namely, Abdullah, Nasir and Muzammil were granted bail by the High Court. The challenge has been made by the informant.

(3.) The private Respondents herein are accused in FIR No. 0359 dtd. 15/10/2022 registered at Gambhirpur, Aazamgarh under Ss. 147, 148, 149, 302, 336, 427 of IPC, registered on account of murder of Khursheed Ahmad.