Matloob vs State Of U.P.
2013 Latest Caselaw 2539 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 663 of 2013
 

 
Petitioner :- Matloob
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Diwakar Singh,Mohd. Shamshad 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 FIR has been lodged on 1.9.2012 at 12.30 P.M. in respect of the incident allegedly occurred on 15.7.2912 at about 7.00 P.M. It is alleged that the prosecutrix divorced her husband and  started to live in the relationship with the applicant with her free will and consent. Accordingly to the medical examination report the prosecutrix is having the pregnancy of 34 weeks. The applicant is in jail since 15.12.2012.

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 Matloob involved in case crime No. 202 of 2012 under section 493 I.P.C., P.S. Tikait Nagar, District Barabanki 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