HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31209 of 2010 Petitioner :- Vipin Respondent :- State Of U.P. Petitioner Counsel :- Shamsher Singh 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 Dhiru alias Dhire Urf Sonu has been granted bail vide order dated 15.03.2011 passed in Criminal Misc. Bail Application No.29373 of 2010. It has been submitted that the role of the accused applicant is also similar to that of co-accused Dhiru alias Dhire Urf Sonu. Looking to the facts and circumstances of the case the accused applicant also deserves bail.
Let applicant Vipin involved in case crime no.391 of 2010 under Sections 364, 411, 120-B IPC, P.S. Seohara, District Bijnor 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