IRFAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The informant is before this Court assailing the correctness of the order dtd. 12/5/2025 passed by the High Court of Judicature at Allahabad[referred to as 'High Court'] allowing the Criminal Miscellaneous Bail Application No. 11471 of 2025, titled Riyasuddin vs. State of U.P., primarily on the ground that any further detention of the accused-applicant[Hereinafter referred to as 'Respondent No.2'] therein would be detrimental to his defence in the trial and inconsistent with the norms of fairness in criminal processual jurisprudence.

(3.) Relevant facts for adjudication of this appeal are: