Saurabh vs State Of U.P.
2014 Latest Caselaw 8054 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36038 of 2014
 

 
Applicant :- Saurabh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.K. Rathore,R.K. Rathore
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant, learned AGA for the State and perused the material placed on record.

It is contended by the learned counsel for the applicant that it is a cross case in which both sides have received injuries and the incident took place at the whisper of moment and at this stage it cannot be said that who was the aggressor It is next contended that the two co-accused persons namely Dharmendra alias Dhirendra Kumar and Ashutosh alias Babi and Abhishek @ Lalu have been released on bail by this Honl'be Court in Criminal Misc. Bail Applicatoin No. 9467 of 2014 vide its order dated 28.3.2014 and in Bail  Application No. 12300 of 2014 vide its order dated 28.3.2014 and 24.9.2014, copy of which has been filed as Annexure -7 to the affidavit.

Learned A.G.A. has opposed the prayer for bail.

Considering the facts and circumstances of the case and also perusing the material on record, without expressing any opinion on the merit of the case, let the applicant Saurabh, involved in case crime No. 14A of 2014, under Sections 147, 148, 149, 323, 326, 307  IPC, police station  Bewar, District Mainpuri be released on bail on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction  of court concerned on the following conditions that:-

1.   The applicant shall not tamper with the prosecution evidence;

2.  The applicant shall not pressurize the prosecution witnesses;

3.  The applicant shall appear on the date fixed by the trial court.

In case of default of any of the conditions enumerated above, the order granting bail shall automatically stand cancelled.

Order Date :- 5.11.2014

M.A.A.