Pintoo vs State Of U.P.
2011 Latest Caselaw 1151 ALL

Citation : 2011 Latest Caselaw 1151 ALL
Judgement Date : 18 April, 2011

Allahabad High Court

Pintoo 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. - 3801 of 2010
 

 
Petitioner :- Pintoo
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S. S. Pandey,C.S. Kushwaha
 
Respondent Counsel :- Govt Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

The applicant is in jail since 26.10.2009. It has been submitted by learned counsel for the applicant that he has been falsely implicated on the statement of co-accused. It is further submitted that in the previous cases shown in the counter affidavit, he has already been acquitted. It is also submitted that the applicant is physically handicapped. The order of acquittal of the applicant has been filed along with the rejoinder affidavit.

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

Let applicant Pintoo involved in case crime no.415 of 2009 under Sections 136 and 137 of Electricity Act, P.S. Garipukhta, District Muzaffar 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