Rakesh Singh vs State Of U.P.
2013 Latest Caselaw 2644 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 467 of 2013
 

 
Petitioner :- Rakesh Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.S.Trivedi,Dheerendra 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 the applicant is uneducated former, cheating has been done with him. He has been cheated by Sanjay Singh and Monu Singh. He also moved an application under section 156(3) Cr.P.C. for lodging the FIR against them. The applicant is in jail since 31.8.2012.

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 Rakesh Singh involved in case crime No. 217 of 2011 under sections 420, 467, 468, 471 I.P.C., P.S. Ajgain, District Unnao 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