Pawan Dabaria vs State Of U.P.
2011 Latest Caselaw 1094 ALL

Citation : 2011 Latest Caselaw 1094 ALL
Judgement Date : 16 April, 2011

Allahabad High Court

Pawan Dabaria vs State Of U.P. on 16 April, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33002 of 2010
 

 
Petitioner :- Pawan Dabaria
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ravindra Nath Rai,Ashok Kumar Rai
 
Respondent Counsel :- Govt.Advocate,C.V.S. Raghuvanshi
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

The applicant is in jail since 25.6.2010. There is no other criminal history of applicant except the similar case. It is submitted that the Sessions Judge had rejected his bail application in the present case on the ground that the bail in the other matter which was similar to the present case had been denied.

Sri Rai, learned counsel for the applicant has placed before the Court an order dated 2.11.2010 passed by this Court in Criminal Misc. Bail Application No23724 of 2010. According to Sri Rai, it is the other case of applicant in which he has been granted bail by this Court.

It is further submitted that the applicant has been falsely implicated in this case on the basis of dispute which is civil in nature.

Considering the facts and circumstances of the case, the accused applicant deserves bail.

Let applicant Pawan Dabaria involved in case crime no.222 of 2010 under Sections 420, 467, 468, 471 IPC, P.S. Najibabad, District Bijnor 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 :-

Order Date :- 16.4.2011