Janardan Prasad Yadav And Another vs State Of U.P.
2013 Latest Caselaw 6691 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6537 of 2013
 

 
Applicant :- Janardan Prasad Yadav And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.P.Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants, the learned A.G.A. and Sri Surya Kant Singh, learned counsel for the complainant.

It is submitted by learned counsel for the applicants that the allegation of forgery is against the applicants. The co-accused Narendra Singh, Kunwar Yashveer Singh and Raghuvar Dayal Singh was case is based on the same footing has been released on bail by the another bench of this court on 24.10.2013 in Bail Application No. 5746 of 2013.

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 applicant Janardan Prasad Yadav and Matadeen involved in case crime no.  31 of 2013 under Sections 419, 420, 467, 468, 471, 409 IPC and section 25 MNREGA Act, P.S.  Dhaneypur, District  Gonda 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 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 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