Dinesh Katiyar vs State Of U.P.
2013 Latest Caselaw 6745 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6898 of 2013
 

 
Applicant :- Dinesh Katiyar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Firoz Ahmad 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 the allegation against the applicant is that he obtained the money by playing fraud at the pretext of providing the dealership  of Gas Agency. Some FIRs have also been lodged against the applicant in which he has been released on bail. It is alleged that  Rs. five lacs of the first informant has been obtained. Therefore, the applicant may be released on bail. The applicant is in jail since 29.06.2011.

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 Dinesh Katiyar involved in case crime no.  3245 of 2010 under Sections  406, 419, 420, 504, 506 I.P.C., P.S. Kotwali Nagar, District Faizabad 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