IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.2143 OF 2011 (SPECIAL LEAVE PETITION(CRL.)NO.7351 OF 2011)  

MOMIN KHAN                                        APPELLANT

                VERSUS

STATE OF U.P.& ANR                                RESPONDENTS

O R D E R

Leave granted. 2. This appeal is directed against the order dated 18.07.2011  

passed by the High Court of Judicature at Allahabad, Lucknow Bench,  

Lucknow in Criminal Miscellaneous Case No.6657 of 2010.

3. Heard learned counsel for the parties to the lis. 4. We have also perused the First Information Report that was  

lodged before the police authorities.  In our opinion, in the facts  

and circumstances of the case, the High Court ought not to have  

granted bail to respondent no.2 herein.  In that view of the matter,  

we allow this appeal and set aside the order passed by the High  

Court.   

5. However,  we  grant  liberty  to  respondent  no.2  to  make  

appropriate application for grant of bail after two years.  

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 18, 2011