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Gopal Pandey vs State Of U.P.
2016 Latest Caselaw 3139 ALL

Citation : 2016 Latest Caselaw 3139 ALL
Judgement Date : 27 May, 2016

Allahabad High Court
Gopal Pandey vs State Of U.P. on 27 May, 2016
Bench: Kaushal Jayendra Thaker



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18034 of 2015
 

 
Applicant :- Gopal Pandey
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Anil Kumar,Dhirendra Kumar Srivastav
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Gopal Pandey, accused is facing trial for commission of alleged offence which is registered as Case Crime No.106 of 2014 under section 307 IPC Police Station Saiyyad Raja District Chandauli.  He is in jail since 26.3.2015. It is reported that the injured is out of danger. The charge sheet has already been filed. 

It is next contended 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 that there are no chances of the applicant of fleeing away from the judicial process or tampering with the prosecution evidence. It is next contended by the learned counsel for the applicant that the applicant is in jail since 26.3.2015 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.

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 Gopal Pandey, involved in case crime No.106 of 2014, under Sections 307 IPC, police station Saiyyad Raja , District Chandauli  be released on bail on his furnishing a personal bond and two local sureties 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.

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

Order Date :- 27.5.2016

IB

 

 

 
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