Ram Singh And 2 Ors. vs State Of U.P.
2013 Latest Caselaw 6706 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6551 of 2013
 

 
Applicant :- Ram Singh And 2 Ors.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Amar Nath Dubey
 
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 according to the prosecution version the applicants caused injuries by using the kicks, fists and Lathi, blows. According to the prosecution version the applicant was armed with danda. According to the post mortem examination report the deceased has sustained one contused swelling over right side of forehead and one abrasion and three other co-accused caused injury by using the hard and blunt objection.

At this stage Ram Singh is not entitled for bail. The prayer for bail is refused. So far as the applicant No. 2 and 3 are concerned, they are entitled for 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 No. 2 and 3 are entitled to be released on bail.

Let the applicants Jitendra and Bhaiyan @ Bhaiyau involved in case crime no.  183 of 2013 under Sections 323/ 304 I.P.C., P.S. Raniganj, District Pratapgarh 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