Dadwal vs State Of U.P.
2011 Latest Caselaw 1603 ALL

Citation : 2011 Latest Caselaw 1603 ALL
Judgement Date : 10 May, 2011

Allahabad High Court

Dadwal vs State Of U.P. on 10 May, 2011

Bench: Arvind Kumar Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12178 of 2011
 

 
Petitioner :- Dadwal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajul Bhargava
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsel for the applicant and learned AGA for the State and perused the record.

Learned counsel for the applicant contended that the applicant has falsely been implicated in the present case on the basis of confessional statement after 3 and 1/2 months. There is no recovery from the possession of the applicant. The applicant is in jail since 23.2.2011.

Learned AGA opposed the aforesaid prayer.

In view of the above, without expressing any opinion on meirt, it is a fit case for bail.

Let the applicant Dadwal 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 in case crime no. 861 of 2010, under section 396 and 412 IPC, P.S. Sikandra, District Agra.

Order Date :- 10.5.2011

Gss