Uday Pratap Singh vs State Of U.P.
2013 Latest Caselaw 2625 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 3005 of 2013
 

 
Petitioner :- Uday Pratap Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Jai Prakash Singh,D.P. Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and the learned A.G.A. and perused

the record.

It is submitted by learned counsel for the applicant that according to the prosecution version in an accident one person has lost the life, in its protest aDharna has been made on the road where the police party used the force, then bricks bats and stone were pelted by the applicant and other co-accusedpersons.It is stated tat in the said incident about 400-500 people participated.In the said incident 10 persons sustained injury. There is general role, there isno specific allegation against the applicant. The applicant is in jail since 5.12.2012. He is having no criminal antecedents. The case of the applicant is on the same footing with the case of co-accused Shamshad who has been released on bail by this court on 20.5.2013 in Crl. Misc. Bail Application No. 2540 of 2013.

In view of the facts and circumstances of the case and submissions made by the 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 Shamshad involved in case crime no.416 of 2012 under Sections 147,148,149,332,353,336,283,109,308,504 and 506 I.P.C., and under section 7 of Criminal Law Amendment Act and section 3/4 of Damages of Public Property Act P.S. Lalganj District Pratapgarh be released on bail on his furnishing personal bond and two heavy sureties to the

satisfaction of the Court concerned with the condition.

? 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 each month to show his good conduct and behaviour till 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 :- 23.5.2013

RPD