HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10788 of 2011 Petitioner :- Vinay Mani Tripathi Respondent :- State Of U.P. Petitioner Counsel :- Ravindra Prakash Srivasta Respondent Counsel :- Govt Advocate Hon'ble B.N. Shukla,J.
Heard learned counsel for the applicant and learned A.G.A. appearing for the State.
It is contended by learned counsel for the applicant that as per FIR version two persons had fired shots at the deceased but one fire arm entry wound corresponding to exit wound has been shown. There are cross cases and from the side of the applicant, applicant himself had received head injury and three persons have also received injury.
Learned AGA contended that there is allegation against the applicant that the applicant was also involved in committing the murder of the deceased.
There are cross cases. The applicant himself had received head injury. The applicant has no criminal history and is in jail since 25.10.2010.
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.
Let the applicant Vinay Mani Tripathi involved in Case Crime No. 1102 of 2010, under Sections 147, 148, 149, 302, 307, 504 IPC and 3(2)V SC/ST Act, P.S. Mahuli, District Sant Kabir Nagar be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.
Order Date :- 25.4.2011 Sazia