Raja @ Raj vs State Of U.P.
2016 Latest Caselaw 1701 ALL

Citation : 2016 Latest Caselaw 1701 ALL
Judgement Date : 21 April, 2016

Allahabad High Court

Raja @ Raj vs State Of U.P. on 21 April, 2016

Bench: Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12465 of 2016
 

 
Applicant :- Raja @ Raj
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Santosh Kumar Dubey
 
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. 1353 of 2015, under Sections 381, 411 IPC, police station Sector 58 Noida, District Gautam Buddh Nagar with the prayer to enlarge him on bail.

I have perused the prosecution story as set up in the FIR and also the bail rejection order. The CCTV footage is available on record and recovery of money has also on record.

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 :- 21.4.2016

Anand