UNION OF INDIA Vs. SALEEM KHAN

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Karnataka by the impugned judgment and order dtd. 21/4/2022 partly allowed the Criminal Appeal No.130 of 2021 by granting liberty of bail to the appellant no.1 therein i.e. Saleem Khan while at the same time, rejecting the prayer for bail of appellant no.2 therein, Mohd. Zaid. Union of India has preferred the appeal insofar as the impugned order extending liberty of bail to the accused-Saleem Khan, whereas the other accused- Mohd. Zaid has preferred the appeal against rejection of his appeal seeking bail.

(3.) Relevant facts necessary for deciding the present appeals are as follows: