Kishan Srivastava vs The State Of U.P.
2013 Latest Caselaw 2480 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2899 of 2013
 

 
Petitioner :- Kishan Srivastava
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Girish Kr.Pande,Akhilesh Kr Srivastava,Prashant Pandey
 
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 applicant is not named in the FIR. The FIR has been lodged on 25.3.2012, the applicant has been arrested on 2.7.2012, from his possession the amount of Rs. two lacs and three thousand and some other articles have been recovered. But the article shown in the FIR have not been recovered from the possession of the applicant. The applicant has been made accused in some other criminal cases in which the applicant has been released on bail. The applicant is in jail since 3.7.2012.

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 Kishan Srivastava involved in case crime No. 47 of 2012 under sections 457, 380 411  I.P.C., P.S. Monak Nagar, District Lucknow 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