Raj Kumar vs State Of U.P.
2013 Latest Caselaw 6683 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6598 of 2013
 

 
Applicant :- Raj Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Jai Pal Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Learned counsel for the applicant files supplementary affidavit.

Heard learned counsel for the applicant, the learned A.G.A. and Sri Abdul Rafey Siddiqui, learned counsel for the complainant.

It is submitted by learned counsel for the applicant that  according to the prosecution version the allegation against the applicant is of using the Baanka in causing the injury to the deceased and injured. Neither the deceased nor injured had sustained injury caused by  sharp edge weapon. According to the cross version one person has sustained injury, the same has not been explained. Therefore, the applicant may be released on bail.

After considering the facts, circumstances of the case and the submissions made by the learned counsel for the applicant and without entering into the merits of the case, the applicant is entitled to be released on bail.

Let the applicant Raj Kumar involved in case crime no. 790 of 2012 under Sections 307, 504, 506, 302 I.P.C., P.S. Rudauli, District Faizabad be released on bail on his furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following 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 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 :- 29.10.2013

RPD