Monu @ Manish Deo Mishra vs The State Of U.P.
2013 Latest Caselaw 6704 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6533 of 2013
 

 
Applicant :- Monu @ Manish Deo Mishra
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Pramod Singh 'Gahmari',S.N.Singh Gaharwar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

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

It is submitted by learned counsel for the applicant that tit is a case in which nobody has sustained any injury. the co-accused Sanjay Kanaujiya has been released on bail by the another bench of this court on 27.09.2013 in Crl. Misc. Bail Application No. 5847 of 2013. 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 Monu @ Manish Deo Mishra involved in case crime no.  934 of 2013 under Sections 147, 148, 149/307/504 I.P.C., P.S.  Kotwali Nagar, District  Raibareli 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