Chand Mohammad @ Matroo vs State Of U.P.
2016 Latest Caselaw 3508 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19574 of 2016
 

 
Applicant :- Chand Mohammad @ Matroo
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Afzal Ahmad Khan Durrani
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

Heard learned counsel for the applicant and learned A.G.A. for the State

This bail application has been filed in Case Crime No. 136 of 2016, under Section 2/3 U.P. Gangster & Anti Social Activities (Prevention) Act 1986, Police Station Link Road, District Ghaziabad.

The contention raised by learned counsel for the applicant is that as per gang chart two cases are alleged to have been shown against the applicant, in which the applicant has been granted bail, copies of the bail order are annexed as Annexure no. 3 to the affidavit accompanying the bail application. It is next contended that the applicant is in jail since 15.02.2016 and in case he is enlarged on bail, he will not misuse the liberty of bail.

Learned A.G.A. 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. However, any observation made herein above, will not affect the trial of the case.

Let the applicant ? Chand Mohammad @ Matroo, involved in Case Crime No. 136 of 2016, under Section 2/3 of U.P. Gangster & Anti-Social Activities (Prevention) Act, 1986, Police Station ? Link Road, District ? Ghaziabad, 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 :- 14.06.2016.

Vinod.