Rajesh Yadav And Another vs The State Of U.P.
2013 Latest Caselaw 2720 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 1109 of 2013
 

 
Petitioner :- Rajesh Yadav And Another
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Avadhesh Kumar,Nadeem Murtaza,V.K. Srivastava
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants, learned A.G.A. for the State of U.P. and perused the record.

It is contended by learned counsel for the applicants that according to the FIR the applicants and two other co-accused caused injury by using the lathi, danda and banka blows. The co-accused Rakesh is armed with Banka. In the said incident two persons has sustained injury. The injured Smt. Kamla Devi sustained the incised would. The case of the applicants is distinguishable with the case of co-accused Rakesh. The applicants are in jail since 28.11.2012.

In view of the facts and circumstances of the case and submissions made by learned counsel for the applicants and without expressing any opinion on the merits of the case, the applicants are entitled to be released on bail.

Let the applicants Rajesh Yadav and Shanker Yadav involved in case crime No. 131 of 2012 under sections 323, 324, 308, 504 I.P.C., P.S. Phardhan, District Kheri 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 :- 24.5.2013

RPD