Sagir Ahmad vs State Of U.P.
2013 Latest Caselaw 2755 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 3083 of 2013
 

 
Petitioner :- Sagir Ahmad
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.K.Pandey
 
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 in the present the applicant has been released on bail but due to some unavoidable circumstances, the applicant could not appear before the court concerned that is why his bail has been cancelled. He undertakes that that he shall appear before the court concerned on every date fixed there and he shall cooperate with the trial. He is in jail 4.2.2013.

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 Sagir Ahmad involved in case crime No. 322 of 2010 under section 3(1) U.P. Gangster Act, P.S. Bhinga, District Shravasti 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