Sant Kumar vs The State Of U.P
2011 Latest Caselaw 2259 ALL

Citation : 2011 Latest Caselaw 2259 ALL
Judgement Date : 9 June, 2011

Allahabad High Court

Sant Kumar vs The State Of U.P on 9 June, 2011

Bench: Devi Prasad Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 3756 of 2011
 

 
Petitioner :- Sant Kumar
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Bhupendra Veer Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

Heard learned counsel for the applicant, learned A.G.A. and perused record.

Keeping in view the statement given by the prosecutrix Km. Nilam who is aged about 19 years, before the A.S.J./F.T.C.-III, Kheri to the effect that a false report was registered and she is residing with the applicant and nothing wrong was done to her by the applicant, let the applicant Sant Kumar be released on bail subject to furnishing two sureties of Rs.50,000/- each and a personal bond of the like amount to the satisfaction of CJM concerned in Case Crime No.901/2010 under Section 363, 366, 376 IPC PS Kotwali Sadar, District Lakhimpur Kheri.

Order Date :- 9.6.2011

Rajneesh AR-PS)