Suresh Yadav vs State Of U.P.
2016 Latest Caselaw 6594 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 35696 of 2016
 

 
Applicant :- Suresh Yadav
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajay Srivastava,Radheshyam Yadav
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Vipin Sinha,J.

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

Applicant has moved the present bail application under Section 439 of Cr.P.C seeking bail in Case Crime No. 634 of 2016, under Section 8/25 N.D.P.S Act, Police Station - Kaisamabad, District ? Ghazipur.

It has been contended by learned counsel for the applicant that the applicant has falsely been implicated in the present case. There is nothing to show that the applicant was the owner of the vehicle. Even otherwise there was no recovery from the applicant. Counsel for the applicant states that there is no previous criminal history against the applicant as mentioned in paragraph 8 to the present application. It has been next contended that in case, the applicant is enlarged on bail, the applicant shall not misuse the liberty of bail. The applicant are in jail since 04.09.2016.

Learned A.G.A. has opposed the prayer for bail.

After due consideration of the material evidence on record and without expressing any opinion on the merits of the case, it is deemed fit to enlarge the applicants on bail.

The prayer for bail is granted. The application is allowed.

Let the applicant ? Suresh Yadav involved in Case Crime No. 634 of 2016, under Section 8/25 N.D.P.S Act, Police Station - Kaisamabad, District ? Ghazipur, be released on bail on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned.

Order Date :- 20.10.2016.

Vinod.