Nakchhed Kori vs State Of U.P.
2013 Latest Caselaw 6840 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 7111 of 2013
 

 
Applicant :- Nakchhed Kori
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Girdhari Lal Shukla
 
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 the applicant had been released on bail, but due to some unavoidable circumstances, he could  not appear before the court concerned, that is why his bail has been cancelled. He undertakes that  he shall appear before the court concerned on every date fixed  and he shall cooperate with the trial. He is in jail since 2.5.2013. 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 Nakchhed Kori involved in case crime no. 379 of 2009 under Sections 307, 504, 506 I.P.C. and section 3(2)V SC/ST Act, P.S.  Mankapur, District Gonda 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 :- 31.10.2013

RPD