Dinesh vs State Of U.P.
2011 Latest Caselaw 1142 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15918 of 2010
 

 
Petitioner :- Dinesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajit Kumar Singh Solanki,J.S. Sengar
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

It is not disputed that the co-accused Avnesh and Vinesh have been granted bail vide orders dated 10.12.2010 and 23.11.2010 passed in Criminal Misc. Bail Application Nos.34214 and 30772 of 2010. It has been submitted that the role of the accused applicant is also similar to that of co-accused Avnesh and Vinesh. Looking to the facts and circumstances of the case the accused applicant also deserves bail.

Let applicant Dinesh involved in case crime no.1996 of 2009 under Sections 272, 273 IPC and Section 7/16 of Prevention of Food Adulteration Act, P.S. Ujhani, District Budaun 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

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