Pappu vs State Of U.P.
2016 Latest Caselaw 5606 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 29703 of 2016
 

 
Applicant :- Pappu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Indra Raj
 
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 co-accused has been granted bail by this Court on 19.8.2014 vide Criminal Misc. Bail Application No. 26181 of 2014. He further submits that since the role of the applicant is not distinguishable with the role of co-accused, therefore, the applicant is also entitled for bail. Applicant is in jail since3.2.2015.

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

Considering the submissions of the learned counsel for the parties, the fact that the identically placed co-accused has already been released on bail by this Court, without expressing any opinion on the merits of the case, the Court is of the view that it is a fit case for bail. The bail application is allowed.

Let the applicant Pappu involved in Case Crime No. 79 of 2014, under Sections 147, 148, 149, 323, 504, 506, 324, 325, 308 IPC, Police Station Nibohara, District Agra 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 :- 31.8.2016

Sachdeva