Darshan vs State Of U.P.
2013 Latest Caselaw 2411 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 7882 of 2012
 

 
Petitioner :- Darshan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Farooq Ayyub
 
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 applicant is not named in the FIR. The allegation of obtaining forged sale deed is against the other co-accused person. It is alleged in FIR that some unknown person whose photo was affixed on the sale deed posing himself  to be Sarju. During investigation  it was found that photo of the applicant was affixed on the sale deed. The co-accused Santosh  who is the main accused has been released on bail by another bench of this court vide order dated 11.10.2012 in Crl. Misc. Bail Application No. 5983 of 2012. The applicant is not having any criminal antecedent. The applicant is in jail since 2.8.2012.

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 Darshan involved in case crime No. 2867 of 2011 under sections 419, 420, 467, 468, 471 I.P.C., P.S. Kotwali Nagar, District Barabanki 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