Ram Sanehi And 4 Ors. vs The State Of U.P.
2013 Latest Caselaw 6824 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 7110 of 2013
 

 
Applicant :- Ram Sanehi And 4 Ors.
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- R.A. Khan,Firoz Ahmad Khan
 
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 applicants is  real brother of the deceased. There was some altercation between the applicants and deceased and after quarrel, the deceased committed suicide by way of hanging. The deceased was not abetted by the applicants to commit suicide. The applicants are in jail since 2.5.2013. 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 Ram Sanehi, Nanku, Mangal, Indal and Neta @ Netram involved in case crime no. 428 of 2013 under Section 306 I.P.C., P.S. Risiya, District  Bahraich 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