Rishipal vs State Of U.P.
2011 Latest Caselaw 4654 ALL

Citation : 2011 Latest Caselaw 4654 ALL
Judgement Date : 15 September, 2011

Allahabad High Court

Rishipal vs State Of U.P. on 15 September, 2011

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24754 of 2011
 

 
Petitioner :- Rishipal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Satyam Narayan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, learned A.G.A. and perused the record.

It is contended by learned counsel for the applicant that in the present case ,the applicant and two other co-accused persons have been named in FIR , it is alleged that applicant and Munnu @ Gaurav discharged the shots causing injuries to the deceased and co-accused Ashok caused injury to the deceased by using knife blow. But during investigation, the I.O.came to the conclusion that no credible evidence was collected against the applicant and Munnu @ Gaurav, even charge sheet has been submitted against the applicant. The co-accused Munnu @ Gaurav whose case is based on the similar footing wih the case of the applicant has been released on bail by this Court on 8.8.2011 in criminal Misc. Bail Application No. 20972 of 2011 . The applicant is in jail since 27.5.2011.

In view of the facts and circumstances of the case and submissions made by the learned counsel for the applicant and without expressing any opinion on the merits of the case the applicant is entitled to be released on bail.

Let the applicant Rishipal involved in Case Crime no.357 of 2009 under sections 302 I.P.C., Police Station Parikshitgar,District Meerut be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned with the conditions.

That the applicant shall not tamper with the evidence.

That he shall report to the court of C.J.M. concerned in the first week of each month to show his good conduct and behaviour till conclusion of the trial.

In case of default of any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.

Order Date :- 15.9.2011