Allahabad High Court
Ismial vs State Of U.P. on 23 March, 2011
Bench: Vikram Nath
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23636 of 2010 Petitioner :- Ismial Respondent :- State Of U.P. Petitioner Counsel :- Veer Singh,P.K.Srivastava 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 Farrokh has been granted bail vide order dated 31.08.2010 passed in Criminal Misc. Bail Application No.22534 of 2010. It has been submitted that the role of the accused applicant is also similar to that of co-accused Farrokh. Looking to the facts and circumstances of the case the accused applicant also deserves bail.
Let applicant Ismial involved in case crime no.121 of 2010 under Sections 379/411 IPC, P.S. Sacdar Bazar, District Jhansi 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