Pinku Singh vs The State Of U.P.
2012 Latest Caselaw 1920 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 1819 of 2012
 

 
Petitioner :- Pinku Singh
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Rakesh Kumar Tripathi
 
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 the applicant and other co-accused J.P. Singh were having the fire arms, they discharged the shots indiscriminately consequently  the injured had sustained one injury on his chest. The second shot discharged at the first informant also but fortunately he did not sustained any injury. The co-accused Arjun Singh caused injury by using the lathi and danda blows on the person of father of first informant. According to the medical examination report the injured Ram Pratap Singh had sustained injury on the right side chest but the injury sustained by the injured was not grievous in nature. The applicant is in jail since 16.9.2011. He is not having any criminal antecedent.

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 Pinku Singh involved in case crime no.  328 of 2011 under Sections 307, 323, 504 I.P.C., P.S. Maholi,  District Sitapur 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