HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 28 Case :- BAIL No. - 7052 of 2013 Applicant :- Meghan Opposite Party :- State Of U.P. Counsel for Applicant :- Pratap Krishan,U.S.Lodhi Counsel for Opposite Party :- Govt.Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and the learned A.G.A.
It is submitted by learned counsel for the applicant that the applicant is not named in the FIR whereas other co-accused are named in the FIR and the name of the applicant has come into the light during investigation. The allegation against the applicant is that he was having the illicit relationship with the wife of the deceased consequently the deceased was killed. Therefore, the applicant may be released on bail.
After considering the facts, circumstances of the case and the submissions made by the learned counsel for the applicant and without entering into the merits of the case, the applicant is entitled to be released on bail.
Let the applicant Meghan involved in case crime no. 136 of 2013 under Section 302 I.P.C., P.S. Atariya, District Sitapur be released on bail on his furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following conditions:
*That the applicant shall not tamper with the evidence.
*That 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 the conclusion of the trial.
In case of default, in any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.
Order Date :- 31.10.2013 RPD