Irfan @ Gundey vs The State Of U.P.
2013 Latest Caselaw 6749 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6681 of 2013
 

 
Applicant :- Irfan @ Gundey
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Bhupendra Veer Singh
 
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. The name of the applicant has been disclosed by the co-accused  during investigation  and nothing incriminating has been recovered from the possession of the applicant  or at his pointing out. The applicant is not having any criminal antecedents. The applicant is in jail since 6.4.2013. 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 Irfaan @ Gundey involved in case crime no. 272 of 2013 under Sections 364, 302, 201 I.P.C.  and section 3(2)V of SC/ST Act, P.S. Fardhan, District  Kheri 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