Vineet Tewari And Another vs State Of U.P.
2013 Latest Caselaw 6807 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 7113 of 2013
 

 
Applicant :- Vineet Tewari And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Kaushal Kishore Tewari
 
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 the  allegation against the applicant and other co-accused persons is that they caused injuries on the person of the deceased by discharging the shots. According to the medical examination report the deceased has sustained only one lacerated wound. It has not been specified as to whose shot hit the injured. The applicant is in jail since 13.09.2013. 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 Vineet Tewari and Ashok involved in case crime no.  177 of 2013 under Sections 147, 148, 149, 504, 506, 307, 354 I.P.C., P.S. Kamlapur, District Sitapur 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 :- 31.10.2013

RPD