Munna Singh vs State Of U.P.
2013 Latest Caselaw 2379 ALL

Citation : 2013 Latest Caselaw 2379 ALL
Judgement Date : 20 May, 2013

Allahabad High Court

Munna Singh vs State Of U.P. on 20 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2834 of 2013
 

 
Petitioner :- Munna Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rakesh Kumar Tripathi
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

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

It is contended by learned counsel for the applicant that according to the prosecution version the alleged occurrence had taken place on 23.6.2012 at 12 O'clock, Its FIR has been lodged on 1.6.2012 at 3.45 P.M. In FIR four persons including the applicant are named as accused. It is alleged that they caused injury by using the lathi danda blows, thereafter applicant discharged the shot by gun. The injuries sustained by the injured were caused by either of fire arm or blunt weapon. According to the prosecution version Km. Nirjala sustained injuries caused by fire arm. which are not dangerous to life The applicant is in jail since 17.9.2012. He is not having any criminal antecedent.

In view of the facts and circumstances of the case and submissions made by learned counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.

Let the applicant Munna Singh involved in case crime No. 339 of 2012 under sections 307, 323 I.P.C., P.S. Isa Nagar, District Lakhimpur Kheri be released on bail on his furnishing personal bond and two heavy sureties to the satisfaction of the court concerned with the followings conditions:

*That the applicant shall not tamper with the evidence.

**That he shall report to the court of C.J.M. concerned in the first week of the each month to show his good conduct and behaviour till the conclusion of the trial.

In case of default in any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.

Order Date :- 20.5.2013

RPD