Harun vs State Of U.P.
2011 Latest Caselaw 442 ALL

Citation : 2011 Latest Caselaw 442 ALL
Judgement Date : 23 March, 2011

Allahabad High Court

Harun 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. - 16425 of 2010
 

 
Petitioner :- Harun
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Gurfan Ali,M.N. Shukla
 
Respondent Counsel :- Govt Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

It is submitted by learned counsel for the applicant that there is no direct evidence. The case is of circumstantial evidence. The motive assigned to the applicant is highly improbable. The other co-accused have already been granted bail by Session Court.

Considering the facts and circumstances of the case, the accused applicant deserves bail.

Let applicant Harun involved in case crime no.1549 of 2009 under Section 364 IPC, P.S. Kotwali Nagar, District Muzaffar Nagar 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