Paras Yadav vs State Of U.P.
2011 Latest Caselaw 1161 ALL

Citation : 2011 Latest Caselaw 1161 ALL
Judgement Date : 18 April, 2011

Allahabad High Court

Paras Yadav 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. - 5886 of 2010
 

 
Petitioner :- Paras Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajay Kumar Upadhyay,Dr.Kuldeep Mishra,Gopal Srivastava,R.P.S. Chauhan,Ravindra P.Srivastava,Ravindra Tripathi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Vikram Nath,J.

Heard Sri Rajul Bhargava, Advocate assisted by Sri R.P. Srivastava, Advocate who have filed their Parcha on behalf of the applicant and learned A.G.A.

The applicant is in jail since 27.1.2010. It has been submitted by the learned counsel for the applicant that in all the three cases shown in the gang chart, the applicant is already on bail.

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

Let applicant Paras Yadav involved in case crime no.105 of 2010 under Section 3(1) of Uttar Pradesh Gangsters Act and Anti Social Activities Control Act, P.S. Gaur, District Basti 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