RAM MURTI SHARMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The order (dtd. 3/8/2023) passed by the High Court (High Court of Judicature at Allahabad) in the bail application (Criminal Misc. Bail Application No.4895 of 2023), whereby the respondent no.2 has been directed to be released on bail, is challenged by the complainant.

(3.) Brief facts are that an FIR No.733 of 2022 (dtd. 12/6/2022 with the P.S. Indirapuram, Dist. Ghaziabad) was registered on the complaint of the appellant-complainant alleging murder of his son. During investigation involvement of respondent no.2 was found. He was taken into custody on 15/6/2022. The bail application (Bail Application No.5754/2022) filed by him was dismissed by the Sessions Judge (Sessions Judge, Ghaziabad) on 23/9/2022, while recording the reasons in detail. Aggrieved by the aforesaid order, bail application was filed by the respondent no.2 before the High Court. The same was allowed on 3/8/2023, directing release of the respondent no.2 on bail. It is the aforesaid order which is impugned before this Court.