Ramu Aarakh vs State Of U.P.
2013 Latest Caselaw 2419 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 6531 of 2012
 

 
Petitioner :- Ramu Aarakh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sunil Kumar Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Learned counsel for the applicant files rejoinder affidavit.

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 applicant is named in the FIR. It is alleged that on 20.7.2012 Rs. two thousands have been recovered from the possession of the applicant, the same could not be connected with the stolen property. The recovery is not supported by any independent witness.

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 Ramu Aarakh  involved in case crime No. 104 of 2012 under sections 392, 427, 411 I.P.C., P.S. Pisawan, District Sitapur 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