- (1.) Leave granted.
(2.) This appeal, by way of Special Leave, is preferred by the appellantcomplainant against the order dated 11.01.2018 passed by the High Court of Judicature at Allahabad in Criminal Appeal No. 2455 of 2017 wherein the application for bail filed by respondent nos. 1 to 4 has been allowed.
(3.) Brief facts of the case are as follows: On 31.07.2015, while the appellant and his father Babu Ram (deceased) were returning home after closing their tea shop, they were intercepted by respondent no. 4 herein, namely Raju, who asked them to pay Rs. 150 for the grocery items which were purchased by the deceased earlier. Respondent no. 4 was told that the amount will be paid the next day, hearing which he got annoyed and abused the appellant and the deceased. At this stage, while the appellant and the deceased were proceeding on their way, respondent nos. 1 to 4 surrounded them. The respondents-accused then started beating and kicking the deceased, till he breath his last. After killing the deceased, the respondents-accused fled. Pursuant to this an FIR, Case Crime no. 202 of 2015, was registered by the appellant against the respondents- accused under Section 302 read with Section 34, IPC. Consequently, the respondents-accused were arrested.;