Ram Dayal vs State Of U.P.
2012 Latest Caselaw 1935 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- BAIL No. - 1813 of 2012
 

 
Petitioner :- Ram Dayal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajendra Kumar Dubey
 
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 alleged occurrence had taken place at about 8.30 P.M. on 24.7.2011.The FIR has been lodged against eight persons including the applicant. It is alleged that applicant discharged a shot by country made pistol which hit the injured. According to the medical examination report the injured has sustained two injuries. The injury was was by fire are in right scapula. The injury was caused from the back side and  according to the supplementary affidavit also it was not found grievous in nature. The applicant is in jail since 27.7.2011. The applicant 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 Ram Dayal involved in case crime no. 209 of 2011under Sections 307, 504, 506 I.P.C. and section 3(2)V SC/ST Act, P.S. Pisawan, 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