HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- BAIL No. - 4154 of 2011 Petitioner :- Shubh Nayak & Another Respondent :- State Of U.P. Petitioner Counsel :- Surya Kant Singh Respondent Counsel :- Govt. Advocate Hon'ble Devi Prasad Singh,J.
Heard the learned counsel for the applicant, learned A.G.A. and perused record.
Co-accused has already been granted bail by this Court on certain conditions.
Accordingly, let the applicants Shubh Nayak Singh and Pankaj Singh be also released on bail subject to furnishing of two sureties of Rs.50,000/- each and a personal bond of the like amount to the satisfaction of the Court concerned in Case Crime No.858 of 2010 under Section 394, 325, 504, 506 IPC and 3 (i) (x) SC/ST Act, PS Huzurpur, District Bahraich, on the following conditions:
1) That the accused-applicants shall not tamper with prosecution evidence by intimidating or terrorising the witnesses.
2) That they shall not indulge in any criminal activities or commission of crime after being released on bail.
3) That they will co-operate with speedy trial.
In case the accused-applicants flout any of the aforesaid conditions the learned trial court shall proceed against them in accordance with law.
Order Date :- 9.6.2011 Rajneesh AR-PS)