Jitendra vs The State Of U.P.
2012 Latest Caselaw 1689 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 2657 of 2012
 

 
Petitioner :- Jitendra
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Anil Kumar Tiwari,Anand Kumar Bajpai
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and the learned A.G.A.

It is contended by learned counsel for the applicant that applicant is not named in the FIR. The allegation against the applicant is that from his possession some stolen articles have been recovered. Its identity has not been disclosed in the FIR. The applicant has not been put up for identification. The applicant is not having any criminal antecedent. The applicant is in jail since 15.12.2012.

In view of the facts, circumstances of the case, 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 Jitendra involved in case crime no. 599 of 2011 under Sections 457, 380, 411 I.P.C., P.S. Naka Hindola, District  Lucknow be released on bail on this furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned with the conditions:

1.that he will not temper with the evidence and

2.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.

Order Date :- 14.5.2012

RPD