Gomti Prasad Maurya @ Gadar vs State Of U.P.
2013 Latest Caselaw 2481 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 1120 of 2013
 

 
Petitioner :- Gomti Prasad Maurya @ Gadar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dinesh Kumar Chaudhary,Azrn Shaheen
 
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. The name of the applicant has been disclosed during investigation, the name ofd the applicant has been disclosed by father of the injured. The injured has died subsequently. The co-accused Sagar is named in the FIR. In the present case no  theft has been committed and nothing incriminating has been recovered from the possession of the applicant. The applicant is in jail since 17.8.2012.

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 Gomti Prasad Maurya @ Gadar involved in case crime No. 550 of 2012 under sections 382, 460 I.P.C., P.S. Tulsipur, District Balrampur 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