Ram Veer Singh vs State Of U.P.
2013 Latest Caselaw 6743 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6782 of 2013
 

 
Applicant :- Ram Veer Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Om Prakash Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

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

It is submitted by learned counsel for the applicant that  there is cross version of the alleged incident. From the side of prosecution one person has lost his life and and three persons have sustained injuries and from the applicant's side three persons have sustained injuries which have not been explained. During investigation it has come in the evidence that co-accused Kariya caused injury to the deceased  by using the fire arm. The case of the applicant is distinguishable with the case of co-accused Kariya. 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 Ram Veer Singh involved in case crime no. 577 of 2013 under Sections 302, 307, 325, 323, 504, 506 I.P.C., P.S. Pihani, 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 :- 30.10.2013

RPD