Dablu @ Mohd.Ahmad vs State Of U.P.
2013 Latest Caselaw 2532 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2912 of 2013
 

 
Petitioner :- Dablu @ Mohd.Ahmad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Firoz Ahmad 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. and perused the record.

It is contended by learned counsel for the applicant that in the present case the applicant and five other co-accused are named in the FIR. The naming of the applicant is after thought on account of the local partibandi. It is alleged that RS. 3200/- have been recovered from the possession of the applicant, the same were belonging to the applicant. The recovered currency may not be connected with the looted property. The applicant is not having criminal antecedent. The applicant is in jail since 3.11.2012.

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 Dablu @ Mohd. Ahmad involved in case crime No. 395 of 2012 under sections 395, 397, 307, 332, 353, 427, 336, 504, 506, 412 I.P.C., section 3(2)V SC/ST Act and section 7 of Crl. Law Amendment Act, P.S. Fursatganj, District Amethi 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 :- 22.5.2013

RPD