Farooq Khan vs State Of U.P.
2013 Latest Caselaw 2765 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 3090 of 2013
 

 
Petitioner :- Farooq Khan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Khaleeq Ahmad Khan
 
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 according to the FIR the applicant and co-accused Riyaz discharged the shot causing the three persons. According to the medical examination report of the injured persons all the injuries were simple in nature and non of the injury was found to be grievous or dangerous to life. The applicant is not having any criminal antecedent. The applicant is in jail since 27.11.2012.

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 Farooq Khan  involved in case crime No. 252 of 2012 under sections 307, 504, 506 I.P.C., P.S. Reosa, District Sitapur 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