SHAKIL AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned counsel appearing for the appellant-complainant and the learned counsel appearing for respondent no.2-accused at length.

(3.) Learned counsel appearing for respondent no. 2-accused vehemently opposed to interfere with the impugned order passed by the High Court of Judicature at Allahabad in Criminal Miscellaneous Bail Application No.113083 of 2016 in Criminal Appeal No.789 of 2016 granting bail to respondent no. 2-accused, on the ground that the accused has not misused the bail conditions granted by the High Court. Apart from that, the accused has married after the bail was granted to him by the High Court.