Rishipal Singh vs State Of U.P.
2011 Latest Caselaw 1830 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13111 of 2011
 

 
Petitioner :- Rishipal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Abhishek Mayank
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Parcha filed by Sri Shelendra Kumar Bhadhotia on behalf of complainant is taken on record.

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

It is contended by the learned counsel for the applicant that due to election rivalry, the applicant has falsely been implicated along with co accused Narendra and Udaibir in this case. The role of firing has been assigned to the co accused Narendra and Udaibir. However, the role of exhortation has been assigned to the applicant. It is further contended that there is no criminal history against the applicant and he is in jail since 19.1.2011.

Learned AGA and learned counsel for the complainant Sri Shelendra Kumar Bhadhotia opposed the aforesaid prayer and contended that it is a pre-planed murder case due to election rivalry, hence the applicant is not entitled for bail.

Considering the submissions of learned counsel for the parties, totality of facts and circumstances of the case, without expressing any opinion on the merits of the case, I consider it a fit case for bail.

Let the applicant Rishipal Singh 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. 363 of 2010, under sections 147, 148, 149, 302, 34, 504, 120-B IPC and 27 Arms Act, P.S. Gonda District Aligarh.

Order Date :- 19.5.2011

Gss