Dinesh vs State Of U.P.
2011 Latest Caselaw 1110 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19798 of 2010
 

 
Petitioner :- Dinesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ashish Kumar Sinha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

The applicant is in jail since 24.3.2010. There is no previous criminal history of the applicant. It has been submitted by the learned counsel for the applicant that on account of sudden provocation, the incident took place and the applicant also sustained injuries. He has filed the injury report of the applicant as Annexure--4 which shows three contusions. It is further submitted that injuries caused to Rangi Lal, were not grievous in nature nor any threat to his life. It is further submitted that there is no supplementary medical report of the injured.

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

Let applicant Dinesh involved in case crime no.315 of 2010 under Section 307 IPC, P.S. Kotwali Padrauna, District Kushinagar 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 :- 16.4.2011

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