Ladaitey And Another vs State Of U.P.& Another
2013 Latest Caselaw 2390 ALL

Citation : 2013 Latest Caselaw 2390 ALL
Judgement Date : 20 May, 2013

Allahabad High Court

Ladaitey And Another vs State Of U.P.& Another on 20 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 877 of 2013
 

 
Petitioner :- Ladaitey And Another
 
Respondent :- State Of U.P.& Another
 
Petitioner Counsel :- Vijai Kumar,A Z Siddiqui,Ajay Tripathi,B J Siddiqui
 
Respondent Counsel :- Govt.Advocate,Arjun Singh Somvanshi
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants, learned A.G.A. for the State of U.P., and Arjun Singh Somvanshi, learned counsel for the complainant and perused the record.

It is contended by learned counsel for the applicants that in the present case the FIR has been lodged against the applicants on 11.3.2010 at 4.10 P.M. in respect of the incident allegedly occurred in the night of 16/17.6.2009. The FIR has been lodged at a belated stage. After investigation final report has been submitted by the I.O., the same has been protested by the complainant. The protest petition has been treated as a complaint and thereafter the applicants have been summoned to face the trial. The applicants are in jail since 23.11.2012.

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

Let the applicants Ladaitey and Guddu involved in complaint case No. 357 of 2011 under sections 376, 504, 506 I.P.C., P.S. Lonar, District Hardoi be released on bail on their furnishing personal bond and two heavy sureties to the satisfaction of the court concerned with the followings conditions:

*That the applicants shall not tamper with the evidence.

**That they 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 applicants shall be deemed cancelled and they shall be taken into custody forthwith.

Order Date :- 20.5.2013

RPD