Sandeep Gujjar vs State Of U.P.
2015 Latest Caselaw 674 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18261 of 2015
 

 
Applicant :- Sandeep Gujjar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mahendra Pratap,Anurag Yadav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Vipin Sinha,J.

Heard learned counsel for the applicant and learned A.G.A. for State.

Applicant has moved the present bail application seeking bail in Case Crime No. 64 of 2015, under Section 2/3 of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, P.S. Purkaazi, District Muzaffarnagar.

I have perused the prosecution story as set up in the F.I.R. and also the bail rejection order.  

The contention as raised at the bar by learned counsel for the applicant is that as per gang chart one case is alleged to have been shown against the applicant in which the applicant has been granted bail, copy of the bail order is annexed as Annexure no. 3 to the affidavit accompanying the bail application. It is next contended that in case, the applicant is enlarged on bail, the applicant shall not misuse the liberty of bail. The applicant is in jail since 12.04.2015.

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

Without expressing any opinion on the merits of the case, at this stage, prima facie, a case for bail has been made out. However, the said prima facie view of this Court will not in any manner adversely affect the case of the prosecution.

The prayer for bail is granted. The application is allowed.

Let the applicant Sandeep Gujjar involved in the aforesaid crime be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:

i) The applicant shall not tamper with the prosecution evidence.

ii) The applicant shall not threaten or harass the prosecution witnesses.

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

iv) The applicant shall not commit an offence similar to the offence of which the applicant is accused, or suspected of the commission, of which applicant is suspected.

v) The applicant shall not directly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade the applicant from disclosing such facts to the Court or to any police officer or tamper with the evidence.

In case of default of any of the conditions enumerated above, the learned counsel for the complainant is free to move an application for cancellation of bail before this Court.

Order Date :- 26.5.2015

Anand