Ajay Pratap Singh vs State Of U.P.
2012 Latest Caselaw 1927 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 1758 of 2012
 

 
Petitioner :- Ajay Pratap Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.G. Singh
 
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 five cases have been shown in the gang chart  against the applicant out of which the applicant has been acquitted in one case and in remaining four cases the applicant has been released on bail. The applicant is in jail since 21.7.2010.

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 Ajay Pratap Singh involved in case crime no. 614 of 2010 under Sections 3(1) U.P. Gangster Act, P.S.  Mahruwa, District  Ambedkar Nagar  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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