Hadish vs State Of U.P.
2016 Latest Caselaw 3404 ALL

Citation : 2016 Latest Caselaw 3404 ALL
Judgement Date : 6 June, 2016

Allahabad High Court

Hadish vs State Of U.P. on 6 June, 2016

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14973 of 2016
 

 
Applicant :- Hadish
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rakesh Prasad,Sanjay Kumar
 
Counsel for Opposite Party :- G.A.,C.P.Mishra
 

 
Hon'ble Pankaj Mithal,J.

Heard Sri Rakesh Prasad, learned counsel for the applicant, Sri Ramesh Kumar Singh holding brief of Sri Chandra Prakash, learned counsel for the complainant and learned A.G.A, for the State.

The submission is that the deceased was aged about 80 years and as per the injury/postmortem report had not sustained injuries which were of the grievous nature. The deceased may have died of the shock of incident. No specific role either in the FIR or in the statements recorded by the Investigating Officer has been assigned either to the applicant or to any person.

In view of the above, let the applicant Hadish involved in Case Crime No. 141 of 2016 under Section 304,323,352,427 and 504 IPC, P.S. Kasia, District Kushinagar 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 subject to the following conditions:-

1. The applicant shall attend the trial pending before the court concerned on every date fixed after release unless specifically exempted.

2. He will not temper with the evidence/ witnesses and co-operate with the trial.

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

The trial court before accepting the personal bond of the applicant shall record the photograph of the applicant and his proof of identity for verification, if necessary, on future dates when the applicant appears in the court.

The identity, status and residence proof of the sureties be verified by the authorities concerned before they are accepted.

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

Order Date :- 6.6.2016

SKS