Raghuveer Sahai vs State Of U.P.
2013 Latest Caselaw 2455 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 1166 of 2013
 

 
Petitioner :- Raghuveer Sahai
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Raghnnath Prasad
 
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 allegation against the applicant is that he prepared a forged compromise deed and on the basis of that compromise deed the case has been decided in his favour. The applicant is old man, aged about 75 years. He is in jail since 25.4.2012. 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 Raghuveer Sahai involved in case crime No. 2661 of 2010 under sections  467, 468, 471, 419, 420 I.P.C., P.S. Kotwali City, District Hardoi 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 :- 21.5.2013

RPD