Nagesar And Another vs State Of U.P.
2013 Latest Caselaw 6771 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6695 of 2013
 

 
Applicant :- Nagesar And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Arvind Kumar Verma
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicants and the learned A.G.A.

It is submitted by learned counsel for the applicants 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 applicants 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 applicants or at his pointing out. Therefore, the applicants may be released on bail.

After considering the facts, circumstances of the case and the submissions made by the learned counsel for the applicants and without entering into the merits of the case, the applicants are entitled to be released on bail.

Let the applicants Nagesar and Naresh 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 their furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following conditions:

*That the applicants shall not tamper with the evidence.

*That they shall report to the court of C.J.M. concerned in the first week of each month to show their 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 applicants shall be deemed cancelled and they shall be taken into custody forthwith.

Order Date :- 30.10.2013

RPD