Indal vs State Of U.P.
2013 Latest Caselaw 6752 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6694 of 2013
 

 
Applicant :- Indal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dinesh Kumar Sharma
 
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 according to the prosecution  version the alleged occurrence has taken on 22.4.2013. Its FIR has been lodged on 22.4.2013 at 7.00 P.M. The applicant and other co-accused person has been named only on the basis of doubt and suspicion. There is no other eye witness account and  nothing incriminating has been recovered from the possession of the applicant or at his pointing out. 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 Indal involved in case crime no. 122 of 2013 under Sections 302, 201 I.P.C., P.S. Muhammadpur Khala, District Barabanki 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