Khem Chand vs State Of U.P.
2011 Latest Caselaw 3035 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18843 of 2011
 

 
Petitioner :- Khem Chand
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Afzal Durrani
 
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  some altercation  took place at the shop of the applicant with regard to the payment.  Both sides received injuries. The matter was earlier settled., subsequently, after four months, the FIR was lodged against the appliclant. The incident is dated 10.12.2010 and the First Information Report was lodged on 20.4.2011.  The applicant is  innocent and  has  falsely been implicated in this case and he has no criminal history.   He is  in jail since  3.5.2011, therefore,  in the aforesaid facts and circumstances, the applicant 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 Khem Chand   involved in case crime no. 583 of  2011 under section 307, 326, 504, 506 IPC, P.S. Sahibabad District Ghaziabad 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 :- 26.7.2011

Gss