Sageer Ahmad vs The State Of U.P.
2013 Latest Caselaw 2538 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2915 of 2013
 

 
Petitioner :- Sageer Ahmad
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Vivek Pandey,Ramendra Mishra,Rashid 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 even according to the prosecution version neither the applicant accepted the bribe nor he offered it, it is alleged that  the co-accused Ashutosh Pandey who offered the bribe of Rs. one lac, the same amount was seized. The co-accused Ashutosh Pandey has been released on bail by this court on 20.5.2013 in Criminal Misc. Bail Application No. 2700 of 2013. The applicant is in jail since 30.12.2012.

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 Sageer Ahmad involved in case crime No. 1175 of 2012 under sections  8/9/14 Prevention of Corruption Act and section 3/5a/8 of Cow Slaughter Act., P.S. Kotwali Nagar, District Gonda 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