Nadim vs State Of U.P.
2011 Latest Caselaw 2875 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18424 of 2011
 

 
Petitioner :- Nadim
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Zafeer Ahmad
 
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  innocent and  has falsely been  implicated in this case merely on the basis of  suspicion showing recovery of Rs. 300/-.  The applicant was implicated in  pick pocketing. The applicant  had some altercation with the  police  and the informant is informer  of police, hence, he has been implicated in this case.  The applicant has no criminal history and  is  in jail since  31.5.2011, therefore,  in the aforesaid facts and circumstances, he is  entitled for bail.

Learned AGA opposed the aforesaid prayer that the applicant was apprehended at the spot and recovery of Rs. 300/- was made from him, hence, he is not entitled for bail. 

Considering the submissions of learned counsel for the parties, without expressing any opinion on the merits of the case and if there is no criminal history against the applicant,  I consider that  it is  a fit case for bail.

Let the applicant Nadim  involved in  case crime  no.  177 of 2011, under section 379, 411 IPC, P.S. Noorpur, District Bijnor 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 :- 20.7.2011

Gss