Deepak Pandey vs State Of U.P.
2016 Latest Caselaw 1619 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12300 of 2016
 

 
Applicant :- Deepak Pandey
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dhirendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vipin Sinha,J.

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

The present bail application has been filed by the applicant in case crime No. 25 of 2016,  under Sections 323, 504, 506, 452, 307  IPC,  police station Kotwali, District Gorakhpur with the prayer to enlarge him on bail.

I have perused the prosecution story as set up in the FIR, the injury report and also the bail rejection order.

Accused-applicant has been named in the FIR and a specific role has also been assigned to him. As many as six injuries on the body of the injured. 

After hearing the learned counsel for the applicant, learned A.G.A. and after perusing the averments as contained in the present bail application and also looking to the seriousness of the allegations as made in the FIR, gravity of the offence and severity of the punishment, no case for grant of any indulgence is made out.

Accordingly, the application for bail is rejected, at this stage.

Order Date :- 20.4.2016

Anand