MOHSEEN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave Granted.

(2.) The present Special Leave Petition has been filed under Article 136 of the Constitution of India at the instance of the Appellant/Informant, challenging the order dtd. 22/9/2025 passed by the High Court of Judicature at Allahabad in Criminal Misc. Bail Application No. 18594 of 2025, whereby the Single Judge was pleased to enlarge Respondent No. 2/accused Jeeshan on bail, during the pendency of the trial in connection with FIR No. 179/2024, registered at Police Station Partapur, District Meerut, under Ss. 147, 148, 149, 323, 324, 452, 504, 506 and 307 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"), and Ss. 3, 25 and 27 of the Arms Act, 1959.

(3.) The facts material to the adjudication of this matter, as regards the prosecution case and as emerging from the record, are that the Appellant's brother, one Aamir, was murdered by certain accused persons, including Aabaad and Aurangzeb, in connection with which FIR No. 143/2023 was registered at Police Station Partapur, District Meerut, under Ss. 147, 148, 149, 302, 307, 323, 341, 352, 504, 506, 34, 452 and 325 IPC. The co-accused Aabaad and Aurangzeb in the murder case are also co-accused persons in the present case. It is pertinent to note that both Aabaad and Aurangzeb were subsequently convicted in the aforesaid murder case on 12/11/2025 and sentenced to life imprisonment on 14/11/2025 in Sessions Trial No. 729/2023, and further convicted on 1/11/2025 under the Gangsters Act in Session Trial No. 270/2024 and sentenced to five years' imprisonment.