Vershanter @ Chintoo vs State Of U.P.
2011 Latest Caselaw 1118 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19379 of 2010
 

 
Petitioner :- Vershanter @ Chintoo
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vinod Kumar Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

It has been submitted by the learned counsel for the applicant that in the FIR, the general allegation of assault is made against all four accused persons. However, in the statement under Section 161 Cr.P.C. of the injured, iron rod has been assigned to the applicant only. It is further submitted that out of four accused persons named in the FIR, police after investigation has submitted final report against Chandan and the other two co-accused Navin Chandra Mishra alias Bachchan and Chandra Shekhar Singh have already been granted bail by this Court vide order dated 3.6.2010 passed in Criminal Misc. Bail Application No.7072 of 2010 (Chandra Shekhar Singh) and order dated 21.7.2010 passed in Criminal Misc. Bail Application No.16298 of 2010 (Navin Chandra Mishra alias Bachchan.

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

Let applicant Vershanter alias Chintoo involved in case crime no.200 of 2010 under Sections 308, 504, 506 IPC, P.S. Line Bazar, District Jaunpur 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

P