Mohd. Rafat Khan vs State Of U.P.
2015 Latest Caselaw 4432 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
Short Term Bail Application No. 119026 of 2015
 
In 
 
Case :- BAIL No. - 4404 of 2014
 

 
Applicant :- Mohd. Rafat Khan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Huzoor Alam Alvi,Vivek Kumar Rai
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Bachchoo Lal,J.

This short term bail application has been moved on behalf of the applicant Mohd. Rafat Khan who is involved in Case Crime No. 503 of 2010, under sections 452, 302 IPC, P.S. Kakori, District Lucknow.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, I am not inclined to release the applicant on short term bail.

Consequently, the prayer for short term bail of the applicant Mohd. Rafat Khan is hereby refused and short term bail application is rejected.

However, if any application is moved on behalf of the applicant to send him in police custody to attend  the marriage ceremony of his real brother namely Suhaib Khan the same shall be decided expeditiously, if possible on the same day by the trial court. 

Order Date :- 20.11.2015

A.