Bhanu Lodhi @ Raj Bahadur vs State Of U.P.
2011 Latest Caselaw 3070 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18842 of 2011
 

 
Petitioner :- Bhanu Lodhi @ Raj Bahadur
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Jitendra Singh Lodhi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsel for the applicant and learned AGA for the State and perused the record.

It is contended by the learned counsel for the applicant that on the basis of four  cases he has been challaned under the gangster Act. However, he has already been released on bail in those cases. It is further contended that in the present case, the applicant is in jail since 31.12.09, therefore, in the aforesaid facts and circumstances, he is entitled for bail.

Learned AGA opposed the prayer for bail.

Considering the facts and circumstances and the nature of the offence of the case, without expressing any opinion on the merit of the case, it is a fit case for bail.

Let the applicant Bhanu Lodhi @ Raj Bahadur 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 in case crime no. 1494 of 2009, under section  3 (1)  U.P. Gangster & Anti Social Activities ( Prevention), Act 1986, P.S. Srinagar district Mahoba with the following conditions;

1. The applicant will not tamper with the evidence.

2. The applicant shall not pressurize/intimidate the prosecution witnesses during trial.

3.The applicant will appear at the police station concerned in the first week of every month to show his good conduct and behaviour.

In defiance of any of the aforesaid conditions, the court will be at liberty to cancell the bail of the applicant and to take him into custody.

Order Date :- 26.7.2011

Gss