Naushad vs State Of U.P.
2013 Latest Caselaw 2546 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 674 of 2013
 

 
Petitioner :- Naushad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.P.Singh,Jai Prakash Yadav,Surendra Kr Yadav
 
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 the applicant is not named in the FIR, he has not been put up for identification and no looted property has been recovered from the possession of the applicant. It is alleged that the applicant has made the confession before the police. The applicant is in jail since 12.8.12.

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 Naushad involved in case crime No. 322 of 2012 under sections 392 I.P.C., P.S. Kotwali Dehat, 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