USMAN ALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal calls in question the order dtd. 22/1/2025 passed by the High Court of Judicature at Allahabad directing release of respondent No.2/Rinku Bhardwaj @ Prakash Rajbhar on bail who is an accused in First Information Report/Case Crime No.238 of 2018 registered at Police Station - Chopan, District - Sonbhadra under Ss. 147, 148, 149, 302, 120B and 34 of the Indian Penal Code, 1860[For short, "the IPC"] and Sec. 7 of the Criminal Law (Amendment) Act.

(3.) Vide order dtd. 19/5/2025, this Court has appointed Shri Abhishek Mohan Goel, learned counsel, as Amicus Curiae (Pro Bono) to assist the Court.