Sharafat vs State Of U.P.
2011 Latest Caselaw 4197 ALL

Citation : 2011 Latest Caselaw 4197 ALL
Judgement Date : 29 August, 2011

Allahabad High Court

Sharafat vs State Of U.P. on 29 August, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 3704 of 2011
 

 
Petitioner :- Sharafat
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Deepak Dubey,C.P.Singh,Gaurav Tiwari,N.I.Jafri
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

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

It is contended by learned counsel for the applicant that applicant is not named in FIR, but during the investigation, the name of the applicant has been disclosed by owner of the house, namely, Ravindra Singh. There is no eye witness account. It is alleged that from the possession of co-accused Imran and Sajid, one Indica Car of the deceased was recovered , at that time, the applicant was also present. Co-accused Imran and Sajid have been released on bail by the Sessions Court. The co-accused Asim has been released on bail by another bench of this Court on 25.4.2011. The applicant is not having criminal antecedent. He is in jail since 8.9.2010.

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 Sharafat involved in Case Crime no. 552 of 2010 under sections 364, 302, 201 , 394 , 411 I.P.C., Police Station Khurja, District Bulandshahar be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned with the conditions.

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 of 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 :- 29.8.2011