Sugreev Singh vs State Of U.P.
2013 Latest Caselaw 6013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27723 of 2013
 
Applicant :- Sugreev Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- A.K. Singh
 
Counsel for Opposite Party :- Govt. Advocate
 
Hon'ble Ramesh Sinha,J.

Heard Sri A.K. Singh, learned counsel for the applicant and Sri R.S. Parihar, learned A.G.A. appearing for the State.

It has been contended by the learned counsel for the applicant that there are cross reports of the incident and both sides have received injuries. The applicant is in jail since 2.4.2013

Learned counsel for the complainant has vehemently opposed the prayer for bail.

Without expressing any opinion on the merits of the case and considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tempering of the witnesses and prima facie satisfaction of the Court in support of the charge, the applicant is entitled to be released on bail in this case.

Let the applicant-Sugreev Singh involved in Case Crime No.127 of 2013, under Sections 452,307,325,323,504 I.P.C. and 3(2)5 SC/ST Act, Police Station Lalpura, District Hamirpur be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-

1. The applicant will continue to attend and co-operate in the trial pending before the court concerned on the date fixed after release.

2. He will not tamper with the witnesses.

3. He will not indulge in any illegal activities during the bail period.

It is further directed that the identity, status and residence proof of the sureties be verified by the authorities concerned before they are accepted.

In case of breach of any of the above conditions, the trial court will be at liberty to cancel the bail.

Order Date :- 23.9.2013/NS