Asif vs The State Of U.P.
2013 Latest Caselaw 6705 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6485 of 2013
 

 
Applicant :- Asif
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Mohsin Iqbal
 
Counsel for Opposite Party :- Govt.Advocate,Karam Veer Yadav
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, the learned A.G.A. and Sri Karam Veer yadav, learned counsel for the complainant.

It is submitted by learned counsel for the applicant that according to the prosecution version the co-accused Abdul Wadood @ Raju caused gun shot  injury to the injured. The applicant has not caused the injury to the injured. The case of the applicant is distinguishable with the case of co-accused Abdul Wadood @ Raju.  The applicant is not having any criminal antecedent. 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 Asif involved in case crime no. 3895 of 2012 under Section  147, 148, 149, 307, 302, 336, 504/34, 506 IPC and section 27/30 Arms Act, P.S. Kotwali Nagar, 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