Sarwar vs State Of. U.P.
2012 Latest Caselaw 921 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10278 of 2012
 

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

 
Hon'ble S.C. Agarwal,J.

Supplementary affidavit filed today is taken on record.

Heard learned counsel for the applicant, learned AGA for the State and perused the records.

Learned counsel for the applicant submitted that in the FIR, four persons including the applicant are alleged to have fired whereas only Amol suffered fire arm injury on lower part of leg. It was alleged that Kharki also sustained fire arm injury but on X-ray, no pellet or bullet was found. Learned counsel further submitted that Kharki suffered fracture in the middle finger of left hand, which was not dangerous to life and all other injuries to Kharki as well as other injured were found to be simple.

Considering all the facts and circumstances of the case and without expressing any opinion on the merits of the case, I find it to be a fit case for bail.

Let the applicant Sarwar involved in Case Crime No. 285 of 2011, under Sections 307, 325, 324, 504, 506 IPC, P.S. Kosi Kalan, District- Mathura 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 with the following conditions:-

(a) The applicant shall attend the court according to the conditions of the bond executed by him;

(b) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

Order Date :- 26.4.2012

KU