Istiyaq vs State Of U.P.
2013 Latest Caselaw 2543 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2925 of 2013
 

 
Petitioner :- Istiyaq
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Jalaj K. Gupta
 
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 applicant is not named in the FIR but after four months of the alleged incident the applicant was apprehended  by the police and at his pointing out two pair Payals and two pair Bichhiya have been recovered. The applicant has not been put up for identification. The applicant is not having any criminal antecedent.

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 Istiyaq involved in case crime No. 212 of 2010 under sections 395, 397, 412 I.P.C., P.S. Gola, District Kheri 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