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Judgment
Leave granted.
This appeal is directed against the order dated 18.07.2011passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in Criminal Miscellaneous Case No. 6657 of 2010.
Heard Learned Counsel for the parties to the lis.
We have also perused the First Information Report that was lodged before the police authorities. In our opinion, in the facts and circumstances of the case, the High Court ought not to have granted bail to Respondent No. 2 herein. In that view of the matter, we allow this appeal and set aside the order passed by the High Court.
However, we grant liberty to Respondent No. 2 to make appropriate application for grant of bail after two years.
Ordered accordingly.