Babu Lal vs State Of U.P.
2011 Latest Caselaw 3673 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20621 of 2011
 

 
Petitioner :- Babu Lal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rohit Singh,Ram Singh Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsel for the applicant, learned AGA and perused the record.

It is contended by the learned counsel for the applicant that  even if the prosecution case is admitted, the   applicant is driver and he had no concerned with VAT (Value Added Tax)  mentioned in the invoice.  According to the U.P. Value Added Tax, there should be 11 digits in the bill, however, there was only 10 digits in the bills. The applicant has nothing to do with the invoices or the bills.  The applicant is  in jail since  17.6.2011, therefore,  in the aforesaid facts and circumstances, he is  entitled for bail. If the applicant is released on bail, he will not misuse the liberty of bail and  will co-operate  with the trial.

Learned AGA opposed the aforesaid prayer. 

Considering the submissions of learned counsel for the parties,   without expressing any opinion on the merits of the case, I consider it a fit case for bail.

Let the applicant  Babu Lal involved in case crime no. 478 of 2011, under section 467, 468, 420, 471 IPC, P.S. Civil Lines, 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 :- 9.8.2011

Gss