WASI AHMAD Vs. STATE OF U. P.

JUDGEMENT

(1.) All the three bail applications have been arising out of same Case Crime Number and are being disposed of by a common order.

(2.) Heard Sri Manish Tiwari, learned Senior Advocate assisted by Ms. Archana Hans & Praveen Kumar Pandey, learned counsel for the accused applicants Wasi Ahmad and Sabir, Shri G.S. Chaturvedi, learned Senior Counsel assisted by Sri Shashank Mishra, learned counsel for the applicant Zaabir Hussain, Shri Satish Trivedi, learned Senior Advocate assisted by Mr. Sheshadri Trivedi, learned counsel for the intervenor, Sri Sumit Kumar Srivastava, learned counsel for the informant and learned AGA for the State and perused the record.

(3.) These bail applications have been given by the accused applicants Wasi Ahmad, Sabir and Zaabir Hussain in Criminal Case No. 5100 of 2016, arising out of Case Crime No. 634 of 2015, under Sections 147, 148, 149, 302, 504 IPC, PS - Dhoomanganj, District - Allahabad (Prayagraj)