NAJIM HUSSAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) There are two connected criminal misc. bail applications moved by the applicants Najim Hussain and Smt. Areeba and both are being named accused of case crime no. 463 of 2021, under Sec. 306 IPC, P.S. Katghar, District Moradabad and for the sake of brevity both the bail applications are being heard and decided by a common order.

(2.) Both the applicants are facing prosecution in case crime no. 463 of 2021, under Sec. 306 IPC and are in jail since 9/9/2021, seeking enlargement on bail in exercise of power under Sec. 439 Cr.P.C.

(3.) Heard Sir Jai Shanker Malviya, learned counsel for the applicant, Sir Janardan Prasad Tripathi, Ms. Sweety Srivastava, learned counsel for the complainant and learned AGA for the State and perused the material brought on record.