Abhinav Singh vs State Of U.P.
2019 Latest Caselaw 2768 ALL

Citation : 2019 Latest Caselaw 2768 ALL
Judgement Date : 10 April, 2019

Allahabad High Court

Abhinav Singh vs State Of U.P. on 10 April, 2019

Bench: Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14869 of 2019
 
Applicant :- Abhinav Singh
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sumit Kumar Srivastava
 
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 there is an allegation against the applicant that he has extracted money from some person in order to get them appointed whereby a transaction of about Rs. 22 lakh was made which was deposited in the bank account of co-accusd Sunil Kannaujiya. Further submission is that as per police investigation in the account of said Sunil Kannaujiya, only Rs.25,000/- was deposited on 14.1.2015. The applicant having no previous criminal history, he is languishing in jail since 26.3.2019. The applicant undertakes that he will not misuse the liberty of bail, if granted.

Learned A.G.A. 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 - Abhinav Singh involved in Case Crime No. 405 of 2017, under Sections- 420, 406, 506 I.P.C., Police Station - Nichlaul, District - Maharajganj 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