Smt. Ranveeri vs State Of U.P.
2016 Latest Caselaw 5766 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 31009 of 2016
 

 
Applicant :- Smt. Ranveeri
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dr. C.P. Upadhyay
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Vakalatnama filed by Sri Rajendra Prasad Shukla, learned Advocate for the informant is taken on record.

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

It is submitted by learned counsel for the applicant that co-accused has been granted bail by this Court on 8.7.2016 vide Criminal Misc. Bail Application No. 22251 of 2016. He further submits that since the role of the applicant is not distinguishable with the role of co-accused, therefore, the applicant is also entitled for bail. Applicant is in jail since 4.8.2016.

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

Considering the submissions of the learned counsel for the parties, the fact that the identically placed co-accused has already been released on bail by this Court, without expressing any opinion on the merits of the case, the Court is of the view that it is a fit case for bail. The bail application is allowed.

Let the applicant Smt. Ranveeri  involved in Case Crime No. 445 of 2016, under Sections 420, 467, 468, 471, 323, 504, 506, 120-B IPC, Police Station Kavi Nagar, District Ghaziabad 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 :- 9.9.2016

Sachdeva