Sombari vs The State Of U.P.
2013 Latest Caselaw 2486 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 1795 of 2013
 

 
Petitioner :- Sombari
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- R.R.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 has been released on bail but due to some unavoidable circumstances he could not appear before the court concerned that is why his bail has been cancelled. He undertakes  that he shall appear before the court concerned on every date fixed there and he shall cooperate with the trial.  The applicant is in jail since 13.1.2013.

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 Sombari involved in case crime No. 372 of 2007 under section 2/3 U.P. Gangster Act, P.S. Reusa, District Sitapur 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