Rajendra vs The State Of U.P.
2013 Latest Caselaw 6715 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6509 of 2013
 

 
Applicant :- Rajendra
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Rajendra Singh Chauhan,Vineet Mishra
 
Counsel for Opposite Party :- Govt.Advocate,Dheeraj Srivastava
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, the learned A.G.A. and Sri Dheeraj Srivastava, learned counsel for the complainant.

It is submitted by learned counsel for the applicant that according to the prosecution version the alleged occurrence has taken place in the night of 30.4.2013. Its FIR has been lodged on 1.5.2013 at 7.30 P.M. The applicant and other co-accused named in the FIR. The FIR has been lodged after recovery of the dead body. The applicant has been named in the FIR on the basis of the doubt and suspicion. There is no other evidence against the applicant. The applicant is not having any criminal antecedents. 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 Rajendra involved in case crime no.  403 of 2013 under Sections 302, 201 I.P.C., P.S. Kheeri, District Kheeri 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