Manoj Kumar vs State Of U.P.
2013 Latest Caselaw 2744 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 3075 of 2013
 

 
Petitioner :- Manoj Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Munnilal Yadav
 
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 applicant is not named in the FIR but the name of the applicant and other co-accused Rinku have been disclosed under section 161 and 164 Cr.P.C. The co-accused Rinku whose case is based on the same footing with the case of the applicant has been released on bail by this court on 20.5.2013  in Crl. Misc. Bail Application No. 462 of 2013. Therefore, the applicant may also be released on bail.The applicant is in jail since 22.9.2012.

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 Manoj Kumar involved in case crime No. 382 of 2012 under sections 363, 366, 376 I.P.C., P.S. Bheera, 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