Sana Ullah Siddiqui vs State Of U.P.
2013 Latest Caselaw 6721 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6526 of 2013
 

 
Applicant :- Sana Ullah Siddiqui
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Abdul Rafey Siddiqui,M.N. Jamal,Mohd.Irfan Khan
 
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 in the gang charge only one case has been mentioned in which he has been acquitted. The applicant is in jail since 19.10.2013. 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 Sana Ullah Siddiqui involved in case crime no.  428 of 2010 under Section 2/3 U.P. Gangster Act & Anti Social Activities Prevention Act P.S. Kaiserbagh, District Lucknow 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