Pappu vs State Of U.P.
2013 Latest Caselaw 3348 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- BAIL No. - 3665 of 2013
 

 
Applicant :- Pappu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Kumar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Heard Sri Rajesh Kumar, learned counsel appearing for the applicant and the learned Government Advocate, and also perused the record.

This is an application seeking bail moved by the applicant Pappu, who is alleged to be involved in Case Crime No.87 of 2013 under Sections 325/326/323/506 I.P.C., Police Station Bihar, District Unnao.

Learned counsel for the applicant has submitted that F.I.R. is the result of a personal fued between the brothers regarding partition of some property.  He has also stated that the co-accused Vinod has been granted bail by this court by means of order dated 29.4.2013 passed in Criminal Misc. Case No.2436(B) of 2013.

Learned Government Advocate has opposed the prayer for grant of bail.

Considering the entire facts and circumstances of the case, I find it a fit case for grant of bail.

Accordingly, the application for bail is allowed.

Let the applicant Pappu be released on bail on his furnishing a personal bond and two sureties, each in the like amount, to the satisfaction of the court concerned.

Order Date :- 20.6.2013

A.Nigam