Monu vs State Of U.P.
2016 Latest Caselaw 1709 ALL

Citation : 2016 Latest Caselaw 1709 ALL
Judgement Date : 21 April, 2016

Allahabad High Court

Monu 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. - 12460 of 2016
 

 
Applicant :- Monu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Mohd. Aslam
 
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. 416 of 2014 under Sections 394, 411, 120B, 34 IPC, police station Nagal District Saharanpur 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 contention as raised at the Bar by learned counsel for the applicant is that the accused-applicant has not been named in the FIR and he has been falsely implicated in the present case after a period of about two and half months only on the basis of the statement of co-accused who have already been enlarged on bail, copies of which have been annexed with the bail application. It is further contended that the criminal history of the applicant has been duly explained in the bail application. It is lastly contended that the applicant is in jail since 14.4.15 and in case he is enlarged on bail, he will not misuse the liberty of bail.

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

It is apparent that it would not be possible to conclude the trial in near future and in the opinion of this Court, it would not be appropriate to keep the applicant in jail till the conclusion of the trial.

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 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 Monu involved in the aforesaid crime be released on bail on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of court concerned.

Order Date :- 21.4.2016

Anand