Dheeraj Kumar vs State Of U.P.
2013 Latest Caselaw 3263 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15022 of 2013
 

 
Applicant :- Dheeraj Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Vivek Kumar Singh,Mayank Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

Applicant is an accused and is seeking bail in Case Crime No. 821 of 2012, under sections 379 and 411 IPC, P.S. Partapur, District Meerut.

It is contended on behalf of the accused-applicant that the offence relates to the theft of a motorcycle. It is further contended that  applicant is innocent and he has falsely been fastened in the case. He has no criminal antecedent. It is further contended that the offence is triable by Magistrate. The applicant is in jail from 13.01.2013.

Learned AGA has opposed the prayer for bail.

Having heard and having considered the submissions advanced on behalf of both the sides and considering the entirety of facts and circumstances of the case, without expressing any opinion on merits of the case, I am of the view that it is a fit case for bail. The bail application is allowed and the accused applicant is entitled to be enlarged on bail.

Let the applicant- Dheeraj Kumar involved in the aforesaid case be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 5.6.2013

shailesh