Mahendra Singh vs State Of U.P.
2014 Latest Caselaw 6408 ALL

Citation : 2014 Latest Caselaw 6408 ALL
Judgement Date : 12 September, 2014

Allahabad High Court

Mahendra Singh vs State Of U.P. on 12 September, 2014

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 30026 of 2014
 
Applicant :- Mahendra Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Vashishta
 
Counsel for Opposite Party :- Govt.Advocate
 
Hon'ble Ramesh Sinha,J.

Heard Sri Ajay Vashishta, learned counsel for the applicant, Sri R.K. Maurya, learned A.G.A. for the State and perused the record.

There are no reported criminal antecedents against the applicant. The applicant is in jail since 7.6.2014.

Keeping in view the nature of submissions advanced, the applicant is entitled for bail.

Let the applicant Mahendra Singh, involved in Case Crime No.238 of 2014, u/s 3/5/8 Prohibition of Cow Slaughter Act, P.S. Sahawar, district Kasganj be released on bail on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-

(i) The applicant will continue to attend and cooperate in the trial pending before the court concerned on the date fixed after release.

(ii) The applicant will not tamper with the witnesses.

(iii)The applicant will not indulge in any illegal activities during the bail period.

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

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

Order Date :- 12.9.2014

Gaurav