Dev Karan vs State Of U.P.
2011 Latest Caselaw 2908 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18498 of 2011
 

 
Petitioner :- Dev Karan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Akhilesh Kr. 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  innocent and  has  falsely been  implicated in this case showing recovery of a Solar Plat from the possession of the applicant and co accused.    There is no criminal history against the applicant and he is  in jail since 1.5.2011, 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 Dev Karan  involved in  case crime  no. 4 of 2011, under section 3 R.P.U.P. Act, 1966, P.S. R.P.F. Loko- Jhansi, district Jhansi 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 :- 21.7.2011

Gss