Raisunnisha vs State Of U.P.
2012 Latest Caselaw 5270 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12123 of 2012
 

 
Petitioner :- Raisunnisha
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajit Kumar Singh Solanki
 
Respondent Counsel :- Govt. Advocate,R D Yadav
 

 
Hon'ble S.C. Agarwal,J.

This is the second bail application on behalf of the accused-applicant Raisunnisha involved in Case Crime No. 702 of 2011, under Sections 304, 323, 504, 506, 34 IPC, P.S. Mohammadabad, District- Mau. The first bail application was rejected vide order dated 25.1.2012 passed by Hon'ble Mrs. Jayashree Tiwari, J. The second bail application having been released by her Lordship, this case was ordered to be listed before appropriate Bench by Hon'ble the Chief Justice on 30.5.2012.

Heard learned counsel for the applicant, learned AGA for the State and perused the records.

As a new ground, learned counsel for the applicant submitted that identically placed co-accused Kaushar and Haider have been granted bail by different benches of this Court vide order dated 19.7.2012 and 6.9.2012 passed in Criminal Misc. Bail Application Nos. 14651 of 2012 and 9731 of 2012.

Since identically placed co-accused have been granted bail, there are sufficient grounds to enlarge the applicant on bail.

Considering all the facts and circumstances of the case, there are sufficient grounds for bail.

Let the applicant Raisunnisha involved in Case Crime No. 702 of 2011, under Sections 304, 323, 504, 506, 34 IPC, P.S. Mohammadabad, District- Mau, be released on bail on her furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned with the following conditions:-

(a) The applicant shall attend the court according to the conditions of the bond executed by her;

(b) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

Order Date :- 18.10.2012

KU