Mahendra Vijaipal Singh @ Pappu ... vs State Of U.P.
2012 Latest Caselaw 2540 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15135 of 2012
 

 
Petitioner :- Mahendra Vijaipal Singh @ Pappu Patel
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Pradeep Kumar Rai
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Manoj Misra,J.

Heard Sri Kamal Krishna, learned Senior counsel  assisted by Sri  Pradeep Kumar, counsel for the applicant,   learned A.G.A for the State and perused the record. 

 It is  contended   on behalf of the applicant that  as per the prosecution case a Bolero vehicle  No. WB 62B-2733 was recovered  from the possession of the applicant and that  the applicant could not  produce  the paper of the same.  As per the prosecution  case, the applicant along with   other co-accused  persons had confessed  that these vehicles  were stolen  from  West Bengal  and  brought  to the place  for the purpose of sale.  It has been contended  on  behalf of the applicant  that one Gulab Chandra and Harish Chandra had applied  before the  court of Additional chief Judicial Magistrate, court No.13, Jaunpur for release  of the aforesaid vehicle on the ground that  the said vehicle  was  registered  and owned  by them and that  the police had lifted  the vehicle  from their house. It has been  pointed out that  by order dated  4.6.2012  passed by  the Additional Chief Judicial Magistrate, Court No.13, Jaunpur,  the aforesaid vehicle  has been released  in favour of Gulab Chandra and others. Certified copy of the order dated 4.6.2012 has been produced  before the Court, which is taken on record. It has also been contended  that the applicant has no criminal history. The   applicant is in jail since 14.3.2012.

Learned A.G.A  though  opposed the bail, but could not disclose  anything to the contrary.

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

Let the applicant  Mahendra Vijaipal Singh alias Pappu Patel involved in case crime No.  Nill of 2012, under sections 41,411, 414, 419,420, 467,468 and 471 I.P.C, Police Station Line Bazar, District Jaunpur be released on bail on his furnishing a personal bond  with two reliable sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 28.6.2012

G.S