HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30844 of 2010 Petitioner :- Imran Respondent :- State Of U.P. Petitioner Counsel :- Prashant Kumar 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 Nihal Ahmad has been granted bail vide order dated 12.01.2011 passed in Criminal Misc. Bail Application No.283 of 2011. It has been submitted that the role of the accused applicant is also similar to that of co-accused Nihal Ahmad. Looking to the facts and circumstances of the case the accused applicant also deserves bail.
Let applicant Imran involved in case crime no.994 of 2010 under Sections 394/397/12-B IPC and Section 10/12 of U.P. D.A.A. Act, P.S. Kalpi, District Jalaun 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