Umesh Singh vs State Of U.P.
2013 Latest Caselaw 6848 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 7041 of 2013
 

 
Applicant :- Umesh Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Manoj Kumar Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, the learned A.G.A. and Sri Virendra Singh, learned counsel for the complainant.

It is submitted by learned counsel for the applicant that the allegation against the applicant and other co-accused Chandra Pratap Singh is that they caused injury to the deceased. The co-accused Chandra Pratap Singh whose case is based on  the same  footing with the case of the applicant has been released on bail by this court on 28.10.2013 in Crl. Misc. Bail Application No. 6489 of 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 Umesh Singh involved in case crime no. 340 of 2013 under Sections 323, 504, 304 I.P.C., P.S. Ramgaon, District Bahraich 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