Sanjay @ Guddan vs State Of U.P.& Another
2013 Latest Caselaw 2536 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2971 of 2013
 

 
Petitioner :- Sanjay @ Guddan
 
Respondent :- State Of U.P.& Another
 
Petitioner Counsel :- Satya Prakash Singh,Rajiv Kumar Bajpai
 
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 NCR  under section 323 IPC was lodged subsequently on account of medical examination report the case has been converted under section 308 IPC. It is alleged that applicant used lathi blows  causing the injury on the head of the injured. According to the medical examination report the injured had sustained only one lacerated wound on the head and he was having the complaint of pain on the stomach.The applicant has  not repeated  the lathi blow. The applicant is in jail since 22.4.2013.

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 Sanjay @ Guddan involved in case crime No. 121 of 2012 under sections 323, 504, 308 I.P.C., P.S. Motigarpur, District Sultanpur 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