Raj Kumar vs State Of U.P.
2011 Latest Caselaw 3312 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20152 of 2011
 

 
Petitioner :- Raj Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ray Sahab Yadav,Kamal Singh Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

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

It is submitted by learned counsel for the applicant that according to the prosecution version the role of catching hold is assigned to the applicant. The role of causing injury by using axe blow has been attributed to the co-accused Ramesh. The case of the applicant is distinguishable with the case of the co-accused Ramesh. The applicant is in jail since 10.5.2011.

In view of the facts and circumstances of the case and submissions made by the learned counsel for the applicant and without expressing any opinion on the merits of the case the applicant is entitled to be released on bail.

Let the applicant Raj Kumar involved in case crime no. 69 of 2011 under Section 302 I.P.C., P.S. Torifatehpur      District  Jhansi  be released on bail on his furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the condition.

That the applicant shall not tamper with the evidence.

That he shall report to the court of C.J.M. concerned in the first week of each month to show his good conduct and behaviour till conclusion of the trial.

In case of default in any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.

Order Date :- 1.8.2011

N.A.