Rohit @ Bauva vs State Of U.P.
2013 Latest Caselaw 2547 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2920 of 2013
 

 
Petitioner :- Rohit @ Bauva
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- B.S.Patel,Pravin Kumar Verma
 
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 nine cases have been shown in the gang chart against the applicant in which he has been released on bail in eight cases but in 9th case  in crime no. 38 of 2012 the applicant has confessed in Lok Adalat. The co-accused Aiyas  has also confessed before the Lok Adalat, in that case, has been released on bail in  Crl. Misc. Bail application No. 1275 of 2013. The applicant is in jail since 25.2.2012.

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 Rohit @ Bauva involved in case crime No. 201 of 2012 under sections 2/3 U.P.G. Act, P.S. Ashiyana, District Lucknow 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