Ankit vs State Of U.P.
2011 Latest Caselaw 2839 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18377 of 2011
 

 
Petitioner :- Ankit
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vinod Tripathi
 
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 the applicant is   not named in the FIR   and  has  falsely been implicated in this case.  In fact, the prosecutrix  went along with  co accused  Neetu @  Vipin and performed marriage. However,  applicant has also been implicated along with other co accused. It is further contended that the co accused  Smt. Rajjo has  already been released on bail by this court. It is further contended that the applicant is  in jail since  27.11.2010, therefore,  in the aforesaid facts and circumstances, he is  entitled for bail.

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 Ankit   involved in  case crime no. 695 of 2010, under section 363, 366 and 120-B IPC, P.S. Partapur, District Meerut  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 :- 19.7.2011

Gss