HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2248 of 2010 Petitioner :- Mukesh Respondent :- State Of U.P. Petitioner Counsel :- Raj Singh,Gaurav Kakkar,Rakesh Kumar Singh Respondent Counsel :- Govt Advocate,Ram Sanehi Yadav Hon'ble Vikram Nath,J.
Heard learned counsel for the applicant and learned AGA.
The applicant is in jail since 25.6.2010. There is no criminal history of applicant. The evidence against the applicant is only of last seen with the victim. Learned counsel for the applicant has sought to elaborate the motive being falsely implicated. It is further submitted that the applicant had already been taken on police remand and nothing incriminating could be discovered in the said investigation.
Considering the facts and circumstances of the case, the accused applicant deserves bail.
Let applicant Mukesh involved in case crime no.171 of 2009 under Section 364 IPC, P.S. Bisrakh, District Gautam Buddh Nagar be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.
Order Date :- 18.4.2011 P