Ranvir vs State Of U.P.
2013 Latest Caselaw 3276 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16246 of 2013
 

 
Applicant :- Ranvir
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amit Misra,Viresh Misra
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Arun Tandon,J.

Heard learned counsel for the parties.

By means of this application, the applicant Ranveer, who is involved in Case Crime No. 160 of 2012, under Sections 147, 148, 149, 302, 201 IPC & 3(2)5 S.C./S.T. Act, P.S. Adarsh Mandi, District Shamli (Muzaffar Nagar), is seeking enlargement on bail during the trial.

Learned counsel for the applicant submitted that the co-accused Km. Monika and Raj Singh have already been enlarged on bail by this Court vide order dated 15.5.2013 passed in Criminal Misc. Bail Application No. 13257 of 2013 and no 14319 of 2013. He further submitted that since the role of the applicant is identical to that of the co-accused who has already been enlarged on bail, he is also entitled to be enlarged on bail on the ground of parity.

The prayer for bail has vehemently been opposed by learned A. G. A. However, they do not dispute the fact that the similarly placed co-accused has been granted bail by this Court.

Considering the submissions made by learned counsel for the applicant as well as learned A. G. A. and the fact that identically placed co-accused Km. Monika and Raj Singh have already been enlarged on bail by this Court, without expressing any opinion on the merits of the case, I find it to be a fit case for bail on the ground of parity.

In view of the above, let the applicant Ranveer 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 in Case Crime No. 160 of 2012, under Sections 147, 148, 149, 302, 201 IPC & 3(2)5 S.C./S.T. Act, P.S. Adarsh Mandi, District Shamli (Muzaffar Nagar), with the following conditions:-

1. The applicant shall not tamper with the prosecution evidence.

2. The applicant shall not pressurize the prosecution witnesses.

3. The applicant shall appear on each and every date fixed by the trial Court.

In case of breach of any of the above conditions, the trial court will be at liberty to cancel the bail.

Dated : 11.06.2013

VR/16246/13