Anil Thakur @ Baikunth Thakur vs State Of U.P.
2011 Latest Caselaw 1157 ALL

Citation : 2011 Latest Caselaw 1157 ALL
Judgement Date : 18 April, 2011

Allahabad High Court

Anil Thakur @ Baikunth Thakur 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. - 14634 of 2010
 

 
Petitioner :- Anil Thakur @ Baikunth Thakur
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- H.K. Yadav,Smt. Sushma Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

It has been submitted by learned counsel for the applicant that it is a case of no injury. The applicant is in jail since 1.10.2009 and he has been falsely implicated.

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

Let applicant Anil Thakur alias Baikunth Thakur involved in case crime no.358of 2009 under Sections 147, 148, 149, 307 IPC and Section 7 Criminal Law Amendment Act, P.S. Kone, District Sonbhadra 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