Vijay Kumar Singh @ Sonu vs State Of U.P.
2013 Latest Caselaw 2629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 672 of 2013
 

 
Petitioner :- Vijay Kumar Singh @ Sonu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Diwakar Singh
 
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 in the present case the FIR has been lodged under section 354 IPC  but the charge sheet has been submitted under sections 376, 511 IPC. According to the medical examination report the age of the prosecutrix is 16-17 years. The allegation against the applicant is that he has made attempt to commit rape. The applicant is in jail since 4.1.2013.

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 Vijay Kumar Singh @ Sonu involved in case crime No. 8 of 2010 under sections 376, 511 I.P.C., P.S. Satrikh, District Barabanki 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