Khan Mubarak vs State Of U.P.
2013 Latest Caselaw 6713 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6530 of 2013
 

 
Applicant :- Khan Mubarak
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Santosh Kumar Srivastava
 
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 FIR has been lodged on 28.11.2012 at 9.15 P.M. in respect of the incident allegedly occurred on 25.11.2012 at 11.02 A.M. The allegation against the applicant is that he has demanded the extortion money of Rs. five lacs. The applicant is in jail since 9.6.2013. 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 Khan Mubarak involved in case crime no. 131 of 2012 under Sections 384, 506 I.P.C., P.S. Aliganj, District Ambedkar Nagar be released on bail on his furnishing a personal bond and two 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