NARESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-complainant has preferred this appeal by special leave against the impugned order dated 29.5.2015 passed by the High Court in Criminal Miscellaneous Bail Application No. 2464 of 2015, granting bail to the accused - respondent No. 2 herein.

(3.) Respondent No. 2 is an accused along with other four co-accused in Case Crime No. 2/2014 for offences punishable under sections 147, 148, 149, 302, 420, and 467 of the Indian Penal Code. It is alleged that after the accident on the road, the brother of the appellant was taken in the nearby field and killed.