Saeed vs State Of U.P.
2013 Latest Caselaw 2723 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 3073 of 2013
 

 
Petitioner :- Saeed
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Santosh Kumar Pandey,S.K. 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 two cases have been shown against the applicant in which he has been released on bail. In remaining ten cases which have been shown against the applicant also the applicant has been released on bail.

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 Saeed involved in case crime No. 239 of 2010 under section 2/3 U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, P.S. Raniganj, District Pratapgarh 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