Suresh Chandra vs State Of U.P.
2016 Latest Caselaw 3409 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14978 of 2016
 
Applicant :- Suresh Chandra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Gulab Chandra,Punit Khare
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Mithal,J.

Heard Sri Gulab Chandra, learned counsel for the applicant, Sri A.K. Umrao, learned counsel for the complainant and learned AGA for the State.

The contention of learned counsel for the applicant is that the incident had taken place on 18.10.2013 whereas the FIR was registered on 11.5.2014. The deceased had died of food poisoning and there is no material to show the involvement of the applicant. There is no eye witness and the applicant has no criminal record.

In view of the above, let the applicant Suresh Chandra involved in Case Crime No. 106 of 2014 under Section 302,328,504,506 IPC P.S. Madrak, District Aligarh 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 and co-operate in the 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 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