Balwant Prasad @ V.P. vs State Of U.P.
2016 Latest Caselaw 3367 ALL

Citation : 2016 Latest Caselaw 3367 ALL
Judgement Date : 2 June, 2016

Allahabad High Court

Balwant Prasad @ V.P. vs State Of U.P. on 2 June, 2016

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18063 of 2016
 

 
Applicant :- Balwant Prasad @ V.P.
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sunil Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard Sri Sunil Kumar Yadav, learned counsel for the applicant and learned A.G.A. appearing for the State.

It has been contended by the learned counsel for the applicant that the applicant has falsely been implicated in the present case. He further states that there is business relationship between the applicant and the complainant and the FIR has been lodged after four months of the alleged incident. The applicant has no other reported criminal antecedent. The applicant is in jail since 09.03.2016.

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

Considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tempering of the witnesses and prima facie satisfaction of the Court in support of the charge, the applicant is entitled to be released on bail in this case.

Let the applicant-Balwant Prasad @ V.P. involved in Case Crime No.923 of 2015, under Sections 420, 467, 468, 471, 504, 506, 406 IPC, Police Station Sadabad, District Hathras be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions.

1. The applicant will continue to attend and co-operate in the trial pending before the court concerned on the date fixed after release.

2. He will not tamper with the witnesses.

3. He will not indulge in any illegal activities during the bail period.

It is further directed that the identity, status and residence proof of the sureties be verified by the authorities concerned before they are accepted.

In case of breach of any of the above conditions, the trial court will be at liberty to cancel the bail.

Order Date :- 2.6.2016

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