HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23906 of 2010 Petitioner :- Arvind Shukla Respondent :- State Of U.P. Petitioner Counsel :- Om Prakash Mishra 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 Moti Sav has been granted bail vide order dated 11.12.2009 passed in Criminal Misc. Bail Application No.32535 of 2009. It has been submitted that the role of the accused applicant is also similar to that of co-accused Moti Sav. Looking to the facts and circumstances of the case the accused applicant also deserves bail.
Let applicant Arvind Shukla involved in case crime no.391 of 2010 under Sections 3/5/25/35 Arms Act, P.S. Obra, District Sonebhadra 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