Mohammad Asim vs State Of U.P.
2011 Latest Caselaw 1175 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 25793 of 2010
 

 
Petitioner :- Mohammad Asim
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Hasan Abidi,Madan Singh
 
Respondent Counsel :- Govt Advocate
 

 
Hon'ble Vikram Nath,J.

Counter affidavit filed today is taken on record.

Heard learned counsel for the applicant and learned AGA.

It has been submitted by the learned counsel for the applicant that neither the applicant nor Irshad were named in the FIR. However, their names surfaced during investigation and from their joint possession, motorcycle was recovered. It has been submitted that co-accused Irshad has already been granted bail by the learned Additional Sessions Judge vide order dated 20.10.2010.

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

Let applicant Mohammad Asim involved in case crime no.178 of 2010 under Sections 392/411 IPC, P.S. Kundarki, District Moradabad 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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