Abrar vs State Of U.P.
2011 Latest Caselaw 439 ALL

Citation : 2011 Latest Caselaw 439 ALL
Judgement Date : 23 March, 2011

Allahabad High Court

Abrar vs State Of U.P. on 23 March, 2011

Bench: Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28446 of 2010
 

 
Petitioner :- Abrar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mohd. Afzal,Bhupendra Kumar Tripathi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

It is not disputed that the co-accused Sarfraz has been granted bail vide order dated 10.03.2011 passed in Criminal Misc. Bail Application No.14312 of 2010. It has been submitted that the role of the accused applicant is also similar to that of co-accused Sarfraz. Looking to the facts and circumstances of the case the accused applicant also deserves bail.

Let applicant Abrar involved in case crime no.04 of 2010 under Sections 308, 323, 504, 506 IPC, P.S. Nangal, District Bijnor 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 :- 23.3.2011