Lalla Singh vs State Of U.P.
2013 Latest Caselaw 6764 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6777 of 2013
 

 
Applicant :- Lalla Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Neeraj Sahu
 
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 FIR the applicant and three other co-accused caused injuries  to the deceased by using the butt of the gun. But according to the post mortem examination report  the deceased has sustained two injuries in which injury No. 1 was on the right side of the face and scull, it was a fatal injury whereas injury No. 2 was abraded contusion on right fore arm. It has not been specified as to who caused the injury No. 1 which was fatal. The applicant is in jail since 3.9.2013. 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 Lalla Singh involved in case crime no. 354 of 2013 under Sections 323, 304, 506 I.P.C., P.S. Beniganj, 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