Raja Ram vs State Of U.P.Through Its ...
2013 Latest Caselaw 2385 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2656 of 2013
 

 
Petitioner :- Raja Ram
 
Respondent :- State Of U.P.Through Its Prin,Secy,Home,Civil Sectt,Lucknow
 
Petitioner Counsel :- A.R. Verma
 
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 the allegation against the applicant is that he has taken the loan from the bank for the purpose of purchasing the tractor  but he has not purchased the tractor. He is not having criminal antecedent. The applicant is in jail since 23.1.2013.

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 Raja Ram involved in case crime No. 166 of 2013 under sections 467, 468, 471 I.P.C., P.S. Gilaula, District Bahraich 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