Amjad vs State Of U.P.
2011 Latest Caselaw 5102 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22019 of 2011
 

 
Petitioner :- Amjad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Nasi Ruzzaman
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Shyam Shankar Tiwari,J.

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

Prayer for bail has been made on behalf of the applicant  Amjad in case crime no. 675 of 2011 u/s 379 and 411 IPC P.S.Sihani Gate District Ghaziabad.

As per prosecution case the applicant along with three others were arrested by the police in police encounter while going on the vehicle Tata-407 which is said to have been stolen by the  accused and recovery has been made after a month.

It is argued by learned counsel for the applicant that the co-accused persons have already been granted bail u/s 411, 467, 468, 471,420,414,411 IPC. in case crime No. 383 of 2011. Accused is not named in the FIR and false recovery has been shown after about one month of the alleged theft of the vehicle. The other criminal cases shown against accused are regarding same transaction of alleged police encounter and recovery. The offence is triable by the Magistrate.

Learned AGA does not dispute this fact.

Considered the facts and circumstances of the case and submissions made by learned counsel for the parties. Without expressing any opinion on the merit of the case let the applicant Amjad involved in the above case crime number be released on bail on his executing a personal bond and two sureties each in the like amount to the satisfaction of court concerned.

Order Date :- 13.10.2011

Hsc/