HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33108 of 2010 Petitioner :- Heera Lal Chauhan And Another Respondent :- State Of U.P. Petitioner Counsel :- R.C. Yadav Respondent Counsel :- Govt. Advocate,Rajendra Singh Hon'ble Vikram Nath,J.
Heard learned counsel for the applicants and learned AGA.
It is not disputed that the co-accused Deepak has been granted bail vide order dated 25.11.2010 passed in Criminal Misc. Bail Application No.32713 of 2010. It has been submitted that the role of the accused applicants is also similar to that of co-accused Deepak. Looking to the facts and circumstances of the case the accused applicant also deserves bail.
Let applicant nos.1 and 2, namely, Heera Lal Chauhan and Sajmani Devi involved in case crime no.185 of 2010 under Section 306 IPC, P.S. Sakaldeeha, District Chandauli be released on bail on their 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