BHAGAT SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present Criminal Appeal has been preferred by Bhagat Singh (hereinafter referred to as "the Appellant"), who is the nephew of the deceased Bharat Singh alias Pappu, and the informant in the present case, challenging the order dtd. 22/1/2026 (hereinafter referred to as the "impugned order"), passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Bail Application No. 2223 of 2026, by which the Respondent No. 2 - Accused No.1, Kunwarpal Singh, was released on bail.

(3.) The Respondent No. 2 along with two co-accused persons is alleged to have committed the murder of the Appellant's uncle and is arrayed as Accused No. 1 in FIR No. 118 of 2025 registered at Police Station Chhata, District Mathura, Uttar Pradesh, for offences punishable under Ss. 103(1) [1], 352 [2}, 351(2)[3], 3(5)[4] of the Bharatiya Nyaya Sanhita, 2023 and Ss. 5 [5], 25 [6] and 27 [7] of the Arms Act, 1959.