Puran vs State Of U.P. And Another
2011 Latest Caselaw 464 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 52
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20929 of 2010
 

 
Petitioner :- Puran
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- C.S. Saran,Deepak Rana
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

Heard learned counsel for the applicant and learned AGA.

The argument advanced on behalf of the applicant is that according to the F.I.R. itself, no effort was made by the parents to lodge any complaint with the police regarding girl being missing for more than four days. The F.I.R. was registered only after the girl had returned. She had gone with the applicant on her own free will. It is further submitted that there is no previous criminal history of applicant.

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

Let applicant Puran involved in case crime no.1094 of 2009 under Sections 363, 366, 376, 323 IPC, P.S. Vijay Nagar, District Ghaziabad 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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