Monu @ Jitendra Singh vs State Of U.P.
2012 Latest Caselaw 1894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 2120 of 2012
 

 
Petitioner :- Monu @ Jitendra Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dilip Pandey
 
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 in the present case  the FIR has been lodged against the applicant , co-accused Manish Tivatiya and co-accused Sandeep Singh Sengar. The allegation against the applicant and other co-accused persons are same in nature. The co-accused Sandeep Singh Sengar whose case is based on the same footing with the case of the applicant has been released on bail by the another bench of this court on 28.3.2012 in Criminal Misc. Bail Application No. 1831 of 2012. The applicant is not having criminal antecedent. The applicant is in jail since 25.11.2011.

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 Maonu @ Jitendra Singh involved in case crime no. 378 of 2011under Sections 420, 467, 468, 471/34 I.P.C., P.S.  Maha Nagar,  District  Lucknow  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 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 :- 18.5.2012

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