HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23016 of 2010 Petitioner :- Mahendra Prasad Respondent :- State Of U.P. Petitioner Counsel :- Ratnesh Kumar Jaiswal Respondent Counsel :- Govt. Advocate Hon'ble Vikram Nath,J.
Heard learned counsel for the applicant and learned AGA.
It is not disputed that the co-accused Smt. Geeta alias Krishna has been granted bail vide order dated 29.05.2008 passed in Criminal Misc. Bail Application No.7377of 2008. It has been submitted that the role of the accused applicant is also similar to that of co-accused Smt. Geeta alias Krishna. Looking to the facts and circumstances of the case the accused applicant also deserves bail.
Let applicant Mahendra Prasad involved in case crime no.604 of 2007 under Sections 364A, 365 IPC, P.S. Ahraura, District Mirzapur 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 :- 23.3.2011 P