SUDHA SINGH Vs. STATE OF UP

JUDGEMENT

(1.) The respondent no. 2 viz., Arun Yadav, has been directed to be released on bail by the High Court vide the impugned order dated 11.12.2017, though he is facing a charge ofmurder. Being aggrieved, the petitioner-complainant approached this Court forcancellation of bail by filing the special leave petition.

(2.) Leave granted.

(3.) That by itself would not have persuaded us to pass the order we propose to pass, butit is obvious that respondent no. 2 has a history which does not support the liberty that isbeing granted to him by the High Court.