Sonu vs State Of U.P.
2011 Latest Caselaw 6482 ALL

Citation : 2011 Latest Caselaw 6482 ALL
Judgement Date : 14 December, 2011

Allahabad High Court

Sonu vs State Of U.P. on 14 December, 2011

Bench: Dinesh Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24633 of 2011
 

 
Petitioner :- Sonu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ashutosh Upadhyay,Kamesh Kumar Arya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Dinesh Gupta,J.

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

Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated due to enmity. The applicant is in jail since 17.8.2011.

Learned counsel for the applicant further submitted that if the applicant is released on bail, he will not misuse the liberty of bail.

Learned A.G.A. opposed the prayer for bail.

Considering the facts and circumstances of the case and without expressing any opinion on merit, let the applicant Sonu be enlarged on bail on his furnishing a personal bond with two heavy sureties each in the like amount to the satisfaction of the court concerned in Case Crime No.251 of 2011, under sections 354, 452 I.P.C, P.S. Barhapur , District Bijnor.

Order Date :- 14.12.2011

SFH