Chandan Verma vs State Of U.P.
2013 Latest Caselaw 6710 ALL

Citation : 2013 Latest Caselaw 6710 ALL
Judgement Date : 29 October, 2013

Allahabad High Court

Chandan Verma vs State Of U.P. on 29 October, 2013

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6588 of 2013
 

 
Applicant :- Chandan Verma
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sushil Kumar Singh
 
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 according to the prosecution version the alleged occurrence had taken place on 20.12.2012 at about 6.45 P.M., its FIR has been lodged on 20.12.2012 at about 10.25 A.M. According to the FIR the applicant and other co-accused Avadh Raj @ Buwali has discharged the shot by their country made pistol causing the injury to the deceased. At the stage of investigation the role of exhortation as well as of catching hold has been attributed to the applicant. The role of causing the gun shot injury is assigned to the co-accused Avadh Raj @ Buwali. The case of the applicant is distinguishable with the case of other co-accused Awadh Raj @ Buwali. 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 Chandan Verma involved in case crime no. 576 of 2012 under Section 302, 504, 506 I.P.C., P.S. Kurebhar, District Sultanpur 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