Lallu vs State Of U.P.
2016 Latest Caselaw 2581 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38898 of 2014
 

 
Applicant :- Lallu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.N. Shukla,Ulajhan Singh Bind
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Kaushal Jayendra Thaker,J.

List revised.  Even in the 5th round,  no one appears on behalf of the applicant. 

There was no antecedents of the accused.  It was seen in paragraph -2 of the affidavit. 

It is next contended in the application that the applicant does not have any criminal history and he has been falsely implicated in the present case due to ulterior motive.  It is next contended in the application that there are no chances of the applicant of fleeing away from the judicial process or tampering with the prosecution evidence.

It appears from the record that the applicant is in jail since 22.8.2014 and in case he is enlarged on bail, he will not misuse the liberty of bail.

The learned counsel for the State has vehemently  objected to the prayer made for bail  and has heavily relied on paragraph-8 of the counter affidavit.  He states that the  complainant  has identified the accused applicant  who has snatched the golden chain from the lady. 

Considering the facts and circumstances of the case and also perusing the material on record, without expressing any opinion on the merit of the case, let the applicant namely Lallu,S/o Mishri Lal involved in case crime No.293 of 2014, under Section 393 IPC, police station Mahammadabad , District Farrukhabad  be released on bail on his furnishing a personal bond and two local sureties to the tune of Rs.25,000/- each of the like amount to the satisfaction  of court concerned on the following conditions that:-

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.

4.  He will not leave the village Mohammadabad, District Farrukhabad till the trial is over.   

In case of default of any of the conditions enumerated above, the order granting bail shall automatically stand cancelled.

Order Date :- 13.5.2016

IB