Raj Kumar vs State Of U.P.
2011 Latest Caselaw 1254 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10183 of 2011
 

 
Petitioner :- Raj Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil Kumar Chaturvedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shashi Kant Gupta,J.

Heard learned counsel for the applicant, learned A.G.A. and perused the record.

Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated.  It is further submitted by learned counsel for the applicant that in the present case co accused Vinod Vyas whose case stands on the same footing, has been granted bail by this Court on 8.3.2011 in Criminal Misc. Bail Application No. 6332 of 2011 and has claimed parity. This fact has not been disputed by the learned A.G.A. The applicant is in jail since 13.07.2010.

Keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment and submissions of the learned counsel for the parties, I am of the view that the applicant has made out a case for bail.

Let the applicant Raj Kumar involved in Case Crime No. 552 of 2010, under Sections 379, 411 IPC, P.S. Tajganj, District Agra 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 with the following conditions;

(i)The applicant will not tamper with the evidence during the trial.

(ii) The applicant will not pressurise/intimidate the prosecution witness.

(iii)The applicant will appear before the trial court on the date fixed.

(iv)The applicant shall report to the police station concerned in the first week of each month to show his good conduct and behavior.

In case of breach of any of the above conditions , the court below shall be at liberty to cancel the bail.

Order Date :- 20.4.2011

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