Ram Bahadur vs State Of U.P.
2013 Latest Caselaw 2466 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2864 of 2013
 

 
Petitioner :- Ram Bahadur
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dheeraj Srivastava
 
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  applicant is not named in the FIR and after two days of the alleged incident he has apprehended and it is alleged that from his possession four thousand rupees have been recovered. The recovered currency notes could not be connected with the stolen property because the recovered currency notes were not bearing the specific mark. The applicant is not previous convict and he has not having criminal antecedent. The applicant is in jail since 13.3.2013.

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 Ram Bahadur involved in case crime No. 586 of 2013 under sections 392/ 411 IPC, P.S. Kotwali Sadar, District Kheri 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