Hintu Singh @ Ram Singh vs State Of U.P.
2013 Latest Caselaw 612 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- BAIL No. - 2098 of 2013
 

 
Petitioner :- Hintu Singh @ Ram Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil Kumar Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Pankaj Mithal,J.

Heard Sri S.K. Singh, learned counsel for the applicant, learned A.G.A. and perused the record.

The applicant Hintu Singh is involved in case crime No. 599 of 2012 under Sections 395, 412, 120-B IPC PS- Kotwali Dehat, District Sultanpur.

The applicant is in Jail since 17th January 2013.

The allegation in the FIR is that the informant Raja Ram of one of the vehicles and Narendra Kumar the driver of another vehicle were carrying parcels of  readymade clothes from Lucknow to Varanasi and while passing through district Sultanpur the vehicle was intercepted and he along with his colleague Narendra Kumar was tide with rope by some unidentified persons who had blocked the road by putting a truck and Maruti Car and looted the goods and went away with all clothing material they were carrying to Varanasi.

The submission of the learned counsel for the applicant is that the FIR is unnamed and that the applicant has been falsely implicated. He is a resident of Gonda having Mahendra Max Pickup Jeep UP 43 T 4532 and the said vehicle was not said to be involved in the above offence.One another person Mohd. Meesam from whose house recovery of most of the stolen garments was made as well as one another person Fida Ali who was arrested in that connection have been granted bail by the High Court whereas two other co-accused Jitendra Kumar Duggal and Amit Kumar Saini have been granted bail by the lower court as appears from one of the bail orders produced.

Learned AGA has opposed the bail contending that certain garments were also recovered from the vehicle of the applicant.

Having heard the rival submission of the parties, since Mohd. Meesam from whose house maximum recovery was made has been granted bail  and looking to the fact three other persons have already been granted bail, I consider it proper to enlarge the applicant also on bail.

Let applicant Hintu Singh be released on bail on his furnishing a personal bond with two sureties in the like amount subject to the satisfaction of the court concerned.

Order Date :- 9.4.2013

SKS