HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 26 Case :- BAIL No. - 4377 of 2011 Petitioner :- Rajesh Kumar Gupta Respondent :- The State Of U.P Petitioner Counsel :- Sudeep Kumar,A.K Pandey,Mohd.Rafi Khan,Smt Nalini Jain Respondent Counsel :- Govt. Advocate,Ram Uggrah Shukla Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant, the learned A.G.A. and Sri Ram Uggrah Shukla, learned counsel for the complainant.
It is contended by learned counsel for the applicant that applicant is not named in the FIR whereas co-accused Ram Singh Yadav, Ramakant Yadav, Arjun Srivastava and Dwarika Prasad are named as accused. During investigation the name of the applicant came into light that he was witness of the forged partnership deed. The case of the applicant is distinguishable who are named in the FIR. The applicant is in jail since 27.5.2011.
In view of the facts, circumstances of the case, submissions made by the learned counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.
Let the applicant Rajesh Kumar Gupta involved in case crime no. 7-C of 2007 under Sections 420, 467, 468, 471, 504, 506, 120-B, 379 I.P.C., P.S. Gomti Nagar, District Lucknow be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned with the conditions:
1.that he will not temper with the evidence and
2.he shall report to the court of C.J.M. concerned in the first week of each month to show his good conduct and behaviour till conclusion of the trial.
Order Date :- 20.10.2011 RPD