Babbu Khan vs State Of U.P.
2011 Latest Caselaw 1605 ALL

Citation : 2011 Latest Caselaw 1605 ALL
Judgement Date : 10 May, 2011

Allahabad High Court

Babbu Khan 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. - 12176 of 2011
 

 
Petitioner :- Babbu Khan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- P. C. Srivastava
 
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. If the prosecution case is admitted, the role of exhortation was assigned to the applicant and the role of firing was assigned to co accused Babu Khan son of Aizaz Khan. The applicant is in jail since 17.2.2011.

Learned AGA opposed the aforesaid prayer.

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

Let the applicant Babbu Khan son of Sakkan Khan 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. 392 of 2011, under section 302 IPC, P.S. Ganj, District Rampur.

Order Date :- 10.5.2011

Gss