Alok Kumar vs State Of U.P.
2016 Latest Caselaw 4121 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 22003 of 2016
 

 
Applicant :- Alok Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashok Kumar Mishra,Jai Kumar Singh
 
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 Gangster Act has been imposed upon the accused-applicant on the ground of two cases against him. As per the Gang Chart, it is submitted by learned counsel for the applicant that accused-applicant has already been granted bail in all the two cases that are show in the Gang Chart, the bail orders of the two cases are being annexed.

It is next contended that the applicant is in jail since 06.06.2016 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 that accused-applicant is on bail on all the two cases that are being shown in the Gang Chart and seeing the 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 ? Alok Kumar, involved in Case Crime No. 655 of 2015, under Section 2 (b) (II) / 3 of U.P. Gangster & Anti-Social Activities (Prevention) Act, 1986, Police Station ? Sector ? 29, Noida, District ? Gautam Budh Nagar, 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 :- 12.07.2016.

Vinod.