Sajjad Ansari vs State Of U.P.
2019 Latest Caselaw 2746 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14830 of 2019
 
Applicant :- Sajjad Ansari
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajiv Chowdhury
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pradeep Kumar Srivastava,J.

Heard learned counsel for the applicant as well as learned AGA for the State of U.P and perused the material available on record.

Submission of learned counsel for the applicant is that applicant is innocent and has been falsely implicated in this case. Further submission is that on the basis of which, FIR against the applicant has been lodged in this case, he has been released on bail by order dated 04.4.2019 passed in Criminal Misc. Bail Application No. 14075 of 2019, therefore, he may be released on bail in this case also. The applicant is in jail since 30.1.2019. The applicant undertakes that he will not misuse the liberty of bail, if granted.

Learned AGA has opposed the prayer of bail.

Without entering into merit of the case but considering the facts and circumstances of the case, nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tampering with witness or apprehension of threat to the complainant and prima facie satisfaction of the Court in support of the charge, the applicant is entitled to be released on bail.

Accordingly, bail application is allowed.

Let the applicant - Sajjad Ansari involved in Case Crime No. 637 of 2018, under Sections - 379, 411 I.P.C., Police Station - G.R.P. Mugalsarai, District - Chandauli be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned.

Order Date :- 10.4.2019/RCT