Pappu And Another vs State Of U.P.
2013 Latest Caselaw 2771 ALL

Citation : 2013 Latest Caselaw 2771 ALL
Judgement Date : 24 May, 2013

Allahabad High Court

Pappu And Another vs State Of U.P. on 24 May, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 8064 of 2012
 

 
Petitioner :- Pappu And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Arvind Kumar Pandey
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Learned A.G.A. files counter affidavit.

Heard learned counsel for the applicants, learned A.G.A. for the State of U.P. and perused the record.

It is contended by learned counsel for the applicants in the present case the FIR has been lodged under section 302, 201,323, 504 IPC in which the applicants and two other co-accused are named as accused but during investigation the case has been converted under section 306, 323, 504 IPC because the deceased has committed suicide by way of hanging. The case of the co-accused Ram Swaroop whose case is based on the same footing with the case of the applicant has been released on bail on 8.5.2013 in Crl. Misc. Bail Application No. 8068 of 2012. Therefore, the applicants are also entitled for bail. The applicants are in jail since March, 2012.

In view of the facts and circumstances of the case and submissions made by learned counsel for the applicants and without expressing any opinion on the merits of the case, the applicants are entitled to be released on bail.

Let the applicants Pappu and Guddu involved in case crime No. 458 of 2011 under section 306, 323, 504 I.P.C., P.S. Hargaon, District Sitapur be released on bail on their furnishing personal bond and two heavy sureties to the satisfaction of the court concerned with the followings conditions:

*That the applicants shall not tamper with the evidence.

**That they shall report to the court of C.J.M. concerned in the first week of the each month to show their 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 applicants shall be deemed cancelled and they shall be taken into custody forthwith.

Order Date :- 24.5.2013

RPD