- (1.) With the consent of the parties we have taken up the criminal appeal for hearing.
(2.) This appeal takes exception to the order and judgment dated 11.04.2018 passed by the High Court of Judicature at Allahabad, whereby Criminal Miscellaneous Bail Application No. 17393 of 2017 filed by the respondent no. 1 before us, namely Mohd. Abdul Qadir has been allowed.
(3.) On the special leave petition being filed, this Court had stayed release at respondent no.1 in terms of the impugned order.;