STATE OF UTTAR PRADESH Vs. AMIT PAL SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The State is before us, aggrieved by the order of grant of bail to the respondent. When the matter came up before this Court, the following order was passed on 08.05.2017 :-

(3.) In response to the above order, the State has filed an affidavit dated 107.2017. Paragraphs 4 to 9 of the said affidavit read as under :-