Devendra Yadav vs State Of U.P.
2013 Latest Caselaw 2628 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 570 of 2013
 

 
Petitioner :- Devendra Yadav
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Mrs.Madhulika Yadav
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Learned A.G.A. files counter affidavit.

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 according to the prosecutrix the applicant discharged the shot causing the injury to injured Ganga. The injury has  been sustained by the injured  on the left hand. The injury is on the non vital part of the body which was not dangerous to life. The applicant is in jail since 8.3.2012.

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 Devendra Yadav involved in case crime No. 54 of 2012 under sections 147, 148, 149, 364, 307, 504 I.P.C., P.S. Hargaon, District Sitapur 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 :- 23.5.2013

RPD