Arjun Chauhan vs State Of U.P.
2011 Latest Caselaw 1136 ALL

Citation : 2011 Latest Caselaw 1136 ALL
Judgement Date : 18 April, 2011

Allahabad High Court

Arjun Chauhan vs State Of U.P. on 18 April, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13166 of 2010
 

 
Petitioner :- Arjun Chauhan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ganesh Shanker Srivastava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

The applicant is in jail since 27.1.2010. It has been submitted by the learned counsel for the applicant that the applicant has been falsely implicated in this case. It is further submitted that the applicant has no previous criminal history, which fact has not been disputed by the learned AGA.

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

Let applicant Arjun Chauhan involved in case crime no.15 of 2010 under Section 8/21 N.D.P.S. Act, 1985, P.S. Dhebarua, District Siddharth Nagar 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 :- 18.4.2011