Kavitan vs State Of U.P.
2015 Latest Caselaw 3076 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 9121 of 2015
 

 
Applicant :- Kavitan
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sunil Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

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

It is submitted by the learned counsel for the applicant that the applicant was on bail in this case but did not appear before the trial court and this was reason that he was again sent to jail  and he is in jail since 4.8.2015.

Per contra, learned A.G.A has opposed the prayer for bail but could not dispute the aforesaid fact.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, I find it a fit case for bail.

Let the applicant Kavitan involved in Case Crime No. 832 of 2013, (S.T. No. 178 of 2014), under Sections 147, 148, 504, 304 IPC  P.S.  Behta Gokul, District  Hardoi be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the court concerned with the direction that the applicant shall appear before the trial court regularly on the date fixed, in case of default the court shall take appropriate action against the applicant.

Order Date :- 12.10.2015

A.