Bablu @ Naseem And Another vs The State Of U.P.
2013 Latest Caselaw 2535 ALL

Citation : 2013 Latest Caselaw 2535 ALL
Judgement Date : 22 May, 2013

Allahabad High Court

Bablu @ Naseem And Another vs The State Of U.P. on 22 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2918 of 2013
 

 
Petitioner :- Bablu @ Naseem And Another
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- S.A.Siddiqui
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants, learned A.G.A. for the State of U.P. and perused the record.

It is contended by learned counsel for the applicants that according to the prosecution version the applicants are not named in the FIR whereas six co-accused are named in the FIR. From the possession of the applicants no looted property has been recovered. The name of the applicants has been disclosed at the stage of the investigation. The naming of the applicants is after thought. The co-accused Israr @ Nikku whose case is based on the same footing with the case of the applicant has been released on bail by the another bench of this court on 6.3.2013 in Criminal Misc. Bail Application No. 1321 of 2013. the applicants are not having any criminal antecedent.

In view of the facts and circumstances of the case and submissions made by learned counsel for the applicants and without expressing any opinion on the merits of the case, the applicants are entitled to be released on bail.

Let the applicants Bablu @ Naseem and Menhdi Hasan involved in case crime No. 395 of 2012 under sections 395, 397, 307, 332, 352, 427, 336, 504, 506, 412 IPC and 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 their furnishing personal bond and two heavy sureties to the satisfaction of the court concerned with the followings conditions:

*That the applicants shall not tamper with the evidence.

**That they shall report to the court of C.J.M. concerned in the first week of the each month to show their 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 applicants shall be deemed cancelled and they shall be taken into custody forthwith.

Order Date :- 22.5.2013

RPD