Brij Mohan Pasi vs State Of U.P.
2013 Latest Caselaw 2721 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 2316 of 2013
 

 
Petitioner :- Brij Mohan Pasi
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Indrajeet Shukla
 
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 not named in the FIR. The name of the applicant has been disclosed by the witnesses during investigation. Three cases have been shown against the applicant out of which in case of murder final report has been submitted and in the third case he has been released on bail. The applicant is in jail since 1.2.2013.

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 Brij Mohan Pasi involved in case crime No. 02 of 2013 under sections 460, 411 I.P.C., P.S. Umari Begumganj, District Gonda 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