Javed Ahmad vs The State Of U.P
2011 Latest Caselaw 2304 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- BAIL No. - 3742 of 2011
 

 
Petitioner :- Javed Ahmad
 
Respondent :- The State Of U.P
 
Petitioner Counsel :- Narendra Kumar,Anadi Benerjee
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Devi Prasad Singh,J.

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

It has been submitted by Sri Anadi Benerjee, learned counsel for the applicant that the applicant is in Jail 31.3.2011.

Keeping in view the allegations on record and, facts and circumstances of the case, let the applicant Javed Ahmad be released on bail subject to furnishing of two sureties of Rs.1,00,000/- each and a personal bond of the like amount to the satisfaction of CJM concerned in Case Crime No.284/2009 under Section 419/420/467/468/471/472/511 IPC and Section 12 of Passport Act and Section 10, 16, 24 of the Immigration Act (The Illegal Migrants (Determination By Tribunals) Act, 1983, PS Kaiserbagh district Lucknow transferred to Police Station A.T.C. U.P., Lucknow.

Order Date :- 10.6.2011

Rajneesh AR-PS)