Munnu @ Munuva vs State Of U.P.
2013 Latest Caselaw 6796 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6902 of 2013
 

 
Applicant :- Munnu @ Munuva
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kaushal Kishore
 
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 five case has been shown in the gang chart against the applicant, in which he has been released on bail. He is in jail since 23.2.2013.

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 Maunnu @ Munuva involved in case crime no. 95 of 2013 under Section  2/3 U.P. Gangster and Anti Social Activities  (Prevention) Act, 1986, P.S. Sidhauli, District Sitapur 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