Ram Charan Yadav vs State Of U.P.
2016 Latest Caselaw 4019 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21983 of 2016
 

 
Applicant :- Ram Charan Yadav
 

 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjay Singh Sengar
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

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

As per F.I.R dated 11.06.2016, accused persons alongwith applicant-accused came to the house of the complainant and assaulted the father of the complainant thereby causing injury upon head.

It is stated by learned counsel for the applicant-accused that role of causing injury is not assigned to the applicant-accuse. Only one injury has been received by the injured as per annexure no. 2. It is also submitted that X-ray report of skull is wanting whereas, learned A.G.A for the State submitted that incised wound has been received in the skull.

Seeing the facts that role of the accused causing injury is not assigned to the applicant-accused.

It is next contended that the applicant is in jail since 12.06.2016 and in case he is enlarged on bail, he will not misuse the liberty of bail.

Learned A.G.A for the State has opposed the prayer for bail but could not dispute the aforesaid facts.

Seeing the facts and circumstances of the case as well as submissions made by learned counsel for the parties and also perusing the material brought on record, without expressing any opinion on merits of the case, it is a fit case for grant of bail.

Let the applicant ? Ram Charan Yadav, involved in Case Crime No. 364 of 2016, under Sections 147, 148, 149, 307, 504, 506 of I.P.C, Police Station ? Kotwali, District ? Mahoba, be released on bail on their furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned, subject to the following conditions: -

1. The applicant shall not tamper with the prosecution evidence.

2. The applicant shall not pressurize the prosecution witnesses.

3. The applicant shall appear on the date fixed by the trial Court.

In case of default of any of the conditions enumerated above, the order granting bail shall automatically stand cancelled.

Order Date :- 08.07.2016.

Vinod.