Sharad Parashar vs State Of U.P.
2011 Latest Caselaw 462 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31172 of 2010
 

 
Petitioner :- Sharad Parashar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.J.Singh
 
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 Kamlendra Sringi Rishi and Sunil Kumar have been granted bail vide order dated 17.9.2010 and 29.9.2010 passed in Criminal Misc. Bail Application No.25919 and 26943 of 2010. It has been submitted that the role of the accused applicant is also similar to that of co-accused Kamlendra Sringi Rishi and Sunil Kumar. Looking to the facts and circumstances of the case the accused applicant also deserves bail.

Let applicant Sharad Parashar involved in case crime no.134 of 2010 under Section 307 IPC and Section 12/14 of U.P. Dacoity Affected Areas Act, P.S. Punchh, District Jhansi 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

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