Santosh Singh @ Bagi @ Pahalwan vs State Of U.P.
2012 Latest Caselaw 1905 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 2386 of 2012
 

 
Petitioner :- Santosh Singh @ Bagi @ Pahalwan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Bhim Singh,Arjun Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Learned counsel for the applicant files rejoinder affidavit.

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

It is contended by learned counsel for the applicant that three cases have been shown in the gang chart against the applicant in which he has been released on bail. The applicant is in jail since 1.4.2011.

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 Santosh Singh @ Bagi @ Pahalwan involved in case crime no. 362 of 2011 under Sections 2/3 U.P. Gangster Act & Anti Social Activities (prevention Act), 1986, P.S. Naka, 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

RPD