- (1.) These appeals by special leave are directed against the common order dated 28th March, 2008 passed by the Division Bench of High Court of judicature at Allahabad, Bench at Lucknow in Criminal Appeal Nos. 2794 and 2867 of 2007. By the said order, the High Court granted bail to the private respondents herein who were convicted by the trial Court for the offences punishable under Sections 302/34 and 392, IPC in Sessions Trial No. 430 of 2006. Aggrieved by the order of the High Court granting bail to the accused-respondents, the complainant is in appeal before us.
(2.) It is pertinent to mention here that there were in all four accused-respondents, namely, Ishtiyaq @ Bhondu, Nanhkoo @ Sabir, Mangru and Shamshad. However, the special leave petition No. 6335 of 2008 filed against the accused Mangru and Shamshad stood dismissed by this Court's order dated 18th February, 2011. Now, Ishtiyaq @ Bhondu and Nakhkoo @ Sabir, accused-respondent Nos. 1 and 2 in Criminal Appeal No. 1289 of 2011 and the State of U.P. common respondent No. 3 in both the Criminal Appeals are before us.
(3.) We have heard learned counsel for the parties and perused the material on record.;