Satya Pal vs State Of U.P.
2012 Latest Caselaw 1716 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 2660 of 2012
 

 
Petitioner :- Satya Pal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Hari Om Dwivedi
 
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 according to the prosecution version 12 cycles have been recovered from the possession of the applicant and other co-accused persons but none of the recovered cycle could be connected with any offence. The applicant is in jail since 1.9.2011.

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 Satya Pal involved in case crime no. 580 of 2011 under Sections 41/102 Cr.P.C. and section 411, 413 I.P.C., P.S. Majhilla, District Hardoi 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:

1.that the 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