- (1.) Leave granted.
(2.) We have heard Mr. Jaspal Singh, learned senior counsel for the appellant and Mr. R. K. Jain, learned senior counsel appearing for the respondent.
(3.) The State of Uttar Pradesh has filed this appeal assailing the order passed by the Allahabad High Court on 25th May, 2001 in Criminal Bail Application No. 7080 of 2001 in which the learned single Judge granted the bail to the accused-respondent herein on medical grounds with certain conditions. The relevant portion of the order is extracted below : "Since the trial is still to be held it will not be proper for this Court at this stage to express any final opinion on the merits of various contentions raised by learned counsel for the rival parties but giving them due consideration and having regard to the facts and circumstances of the case, for the present, the Court is not in favour of granting full term bail to the applicant and in the circumstances of the case, the applicant is allowed a short term bail for a period of four months on medical grounds and also with a view for keeping a watch over his future conduct and activities during this period." ;