Zaheer And Another vs State Of U.P.
2013 Latest Caselaw 6685 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6558 of 2013
 

 
Applicant :- Zaheer And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sudhir Kumar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants and the learned A.G.A.

It is submitted by learned counsel for the applicants that the applicants  are not named in the FIR. During investigation the evident of the last seen has been collected by the I.O.. There is no other evidence against the applicants, even nothing incriminating has been recovered from the possession of the applicants or at their pointing out. The applicants are not having any criminal antecedent. Therefore, the applicants may be released on bail.

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

Let the applicants Zaheer and Shahil involved in case crime no.  259 of 2012 under Sections 302, 201, 318 I.P.C., P.S. Kotwali Nagar, District Barabanki be released on bail on their furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following conditions:

*That they applicant shall not tamper with the evidence.

*That they shall report to the court of C.J.M. concerned in the first week of 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 :- 29.10.2013

RPD