Pappu Nishad vs State Of U.P.
2013 Latest Caselaw 6719 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6562 of 2013
 

 
Applicant :- Pappu Nishad
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pawan Kumar Pandey
 
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 the applicant is not named in the FIR, but  during investigation the name of the applicant came into light. It is alleged that from his possession one purse one photo of the deceased has been recovered. There is no other evidence against the applicant. 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 Pappu Nishad involved in case crime no. 228 of 2013 under Sections 302/201/120-B/34 I.P.C., P.S. Mallawan, District Hardoi 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