Zahid vs State Of U.P.
2017 Latest Caselaw 4460 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34040 of 2017
 

 
Applicant :- Zahid
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjay Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Om Prakash-VII,J.

Supplementary affidavit filed today is taken on record.

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 co-accused Bhoora has been granted bail by this Court on 21.8.2017  vide Criminal Misc. Bail Application No. 30051 of 2017. 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. The applicant has no criminal history. The applicant is in jail since 3.7.2017.

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

Considering the submissions of the learned counsel for the parties, the fact that the identically placed co-accused have 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 Zahid  involved in Case Crime No. 423 of 2017, under Sections 395, 380, 411, 412 IPC, P.S. Milak, District Rampur be released on bail on furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the court concerned subject to the following conditions. Further before issuing the release order, the sureties be verified.

1. The applicant will not tamper with the evidence during the trial.

2.The applicant will not pressurize/ intimidate the prosecution witness.

3. The applicant will appear before the trial court on the date fixed, unless personal presence is exempted.

4. The applicant shall not commit an offence similar to the offence of which he is accused, or suspected, of the commission of which he is suspected.

5. The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.

In case of breach of any of the above conditions, the complainant is free to move an application for cancellation of bail before this court. 

Order Date :- 15.9.2017

Sachdeva