Ramakant vs State Of U.P.
2016 Latest Caselaw 6423 ALL

Citation : 2016 Latest Caselaw 6423 ALL
Judgement Date : 4 October, 2016

Allahabad High Court

Ramakant vs State Of U.P. on 4 October, 2016

Bench: Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 33856 of 2016
 

 
Applicant :- Ramakant
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashish Goyal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Heard learned counsel for the applicant, learned A.G.A for the State and perused the record.

It is submitted by learned counsel for the applicant that the applicant was not arrested from the spot. He is innocent and has been falsely implicated in the present case. He is languishing in jail since 9.9.2016 and in case he is released on bail, he will not misuse the liberty of bail and will cooperate in trial.

On the other hand, learned AGA opposed the prayer for bail.

Keeping in view the nature of the offence, evidence, complicity of the accused, severity of punishment, submissions of the learned counsel for the parties and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed.

Let the applicant Ramakant involved in Case Crime No. 350 of 2016, under Sections 3/7 Essential Commodities Act, P.S. Sadabad, District Hathras be released on bail on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 4.10.2016

Sachdeva