Omi @ Om Prakash Katiyar vs State Of U.P.
2011 Latest Caselaw 451 ALL

Citation : 2011 Latest Caselaw 451 ALL
Judgement Date : 23 March, 2011

Allahabad High Court

Omi @ Om Prakash Katiyar 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. - 20019 of 2010
 

 
Petitioner :- Omi @ Om Prakash Katiyar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mohd. Naushad Siddiqui
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

It has been submitted by learned counsel for the applicant that other co-accused have been acquitted in case crime No.10 of 2004 vide judgment and order dated 22.02.2006 by the Special Judge (DAA), Kanpur Dehat in Special Session Trial No.49 of 2004. The applicant has been falsely implicated subsequently on account of confessional statement.

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

Let applicant Omi alias Om Prakash Katiyar involved in case crime no.10 of 2009 under Section 364 IPC, P.S. Rajpur, District Kanpur Dehat 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