Krishna Kanhaiya vs State Of U.P.
2013 Latest Caselaw 2485 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2871 of 2013
 

 
Petitioner :- Krishna Kanhaiya
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Azad Khan
 
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., Sri Dinesh Pandey, learned counsel for the complainant and perused the record.

It is contended by learned counsel for the applicant that applicant is brother-in-law (Sala) of the injured. It is alleged that on account of matrimonial dispute the applicant discharged  a shot causing the injury to the injured. According to the medical examination report the injured has sustained injury on the left leg. It is  on non vital part of the body. The applicant is in jail since 7.2.2013.

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 Krishna Kanhaiya involved in case crime No. 249 of 2012 under section 307 I.P.C., P.S. Fatanpur, District Pratapgarh 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