Sadhna Dixit @ Sadhna Trivedi vs State Of U.P.Through ...
2013 Latest Caselaw 2520 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2433 of 2013
 

 
Petitioner :- Sadhna Dixit @ Sadhna Trivedi
 
Respondent :- State Of U.P.Through C.B.I./A.C.B.,Lucknow
 
Petitioner Counsel :- Anil Kumar Tiwari,Praveen Kumar Shukla
 
Respondent Counsel :- Bireshwar Nath
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, learned A.G.A. for the State of U.P., Sri Bireshwar Nath, counsel for the C.B.I. and perused the record.

It is contended by learned counsel for the applicant applicant is woman. the allegation against the applicant is that she has taken the loan from the bank. It is alleged that she had received the amount of two lacs from the fictitious seller Amina Begum's account No. 695110100016598 of Bank of India, Kaushalpuri Branch, Kanpur in conspiracy with Smt. Neha Trivedi,  Shri Nitin Dixit, Shri Manjit Singh, Shri Sunil KUmar Dixit and bank officials Sri V.K. Srivastava, Sri N.C. Bharadwaj and Shri D.K. Srivastava housing amount of Rs. 11 lacs on 14.11.2005 the co-accused Manjit Singh has been released on bail by the another bench of this court on 14.7.2010. the case of the applicant is distinguishable with the case of other co-accused. She is in jail since 22.11.2012.

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  Sadhna Dixit @ Sadhna Trivedi involved in case crime No. 1 of 2010 under sections 120-B, 419, 420, 467, 468, 471 IPC & section 13(2) read with section 13(1)(d) P.C. Act, 1988, P.S.  CBI/ACB/Lko, District Lucknow be released on bail on her 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 she shall report to the court of C.J.M. concerned in the first week of the each  month to show her 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 she shall be taken into custody forthwith.

Order Date :- 22.5.2013

RPD