Sabir Khan @ Jarela And Another vs State Of U.P.
2014 Latest Caselaw 8066 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 36059 of 2014
 

 
Applicant :- Sabir Khan @ Jarela And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanja Singh Sengar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

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

It is contended by the learned counsel for the applicants that it is a case of no injury and the applicants have been falsely implicated in the present case due to ulterior motive.

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 applicants Sabir Khan @ Jarela and Aabid, involved in case crime No. 1809 of 2014 , under Sections 147, 148, 149, 307 IPC, and 10/12 DDA Act  police station  Mahoba, District Mahoba be released on bail on their 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 applicants shall not tamper with the prosecution evidence;

2.  The applicants shall not pressurize the prosecution witnesses;

3.  The applicants 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 be cancelled.

Order Date :- 5.11.2014

M.A.A.