Sanjay Verma vs The State Of U.P.
2013 Latest Caselaw 3381 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Case :- BAIL No. - 3692 of 2013
 
Applicant :- Sanjay Verma
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Bhupendra Veer Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

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

This bail application has been preferred by the accused-applicant  Sanjay Verma, who is involved in Case Crime No. 4 of 2013, under Sections 302, 504 & 506 I.P.C., Police Station Neem Gaon, District Kheri. 

Learned counsel for the applicant has submitted that in this case F.I.R. was lodged against four persons including the present applicant. The Police after investigation submitted report under Section 169 Cr.P.C. against other three co-accused persons, who are police personnel.  It is further submitted that there is no direct evidence against the applicant that the applicant has strangulated the deceased. There is no criminal history against the applicant. Learned counsel for the applicant has further submitted that the initial version of the F.I.R. has been changed and the nomination of the three co-accused persons was found to be false.

Learned A.G.A. opposed the contention of the applicant and has submitted that  in the subsequent statement, the complainant has stated that he has lodged the F.I.R. against the police personnel as asked by the other villagers.

Considering the submissions made by both the parties and going through the record, without expressing any opinion on the merits of the case, I find it a fit case for bail.

Let applicant Sanjay Verma be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties of the like amount to the satisfaction of the court concerned.

Order Date :- 24.6.2013

Virendra