Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the order dated 30.03.2018 passed by the High Court of Judicature at Allahabad in Criminal Misc. 2nd Bail Application No. 44781 of 2015, whereby the High Court granted bail to the first respondent, who is Accused No. 2 in Case Crime No. 284 of 2013, registered under Sections 147, 148, 149, 302, 34 & 120B IPC and under Section 7 of Criminal Law Amendment Act, Police Station Meja, District Allahabad.
(3.) Having gone through the impugned order, we are disturbed to note that there is no proper application of mind on the part of the learned Judge. The High Court, in the impugned Judgment, has held as under :- Without expressing any opinion on the merits of the case and considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tampering of the witnesses and prima facie satisfaction of the Court in support of the charge, the applicant is entitled to be released on bail in this case. ;