Devbrat vs State Of U.P.
2016 Latest Caselaw 5395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 28519 of 2016
 

 
Applicant :- Devbrat
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shashi Dhar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

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

It is submitted by learned counsel for the applicant that the applicant is innocent and has been falsely implicated in the present case. It is further submitted that there is only one injury on the body of the injured. Two persons  have made fire.  Applicant is  languishing in jail since 3.6.2016 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.

On the other hand, learned AGA opposed the prayer for bail.

Keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment, submissions of the learned counsel for the parties and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.

Let the applicant Devbrat involved in Case Crime No. 46 of 2016, under Sections 307 I.P.C., P.S. Fariha, District Firozabad be released on bail on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 22.8.2016

Sachdeva