Raghu Nandan And Another vs State Of U.P.
2011 Latest Caselaw 3002 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18711 of 2011
 

 
Petitioner :- Raghu Nandan And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- M.P. S. Chauhan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsel for the applicants, learned AGA and perused the record.

It is contended by the learned counsel for the applicants that the  prosecutrix Reshama had herself gone with the  co-accused and performed marriage in Arya Samaj Mandir. According to the medical report, she was major.  According  to her statement recorded under section 164 Cr.P.C., she went along with co -accused  Pintu  on 19.2.2011 and performed  her marriage with him on 20.2.2011. There is  no allegation of rape. Prayer for  bail of  co-accused Ramwati and Anju   has  already been allowed by this court. It is further contended that the applicants are   in jail since 29.6.2011, therefore,  in the aforesaid facts and circumstances, they are   entitled for bail. If the applicants are  released on bail, they  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 applicants  Raghu Nandan and Neetu   involved in case crime  no. 47 of 2011, under sections 363, 366 IPC, P.S.  Gonda, district Aligarh 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 :- 25.7.2011

Gss