Wasim vs State Of U.P.
2019 Latest Caselaw 2995 ALL

Citation : 2019 Latest Caselaw 2995 ALL
Judgement Date : 15 April, 2019

Allahabad High Court

Wasim vs State Of U.P. on 15 April, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15452 of 2019
 

 
Applicant :- Wasim
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Rajesh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

It is submitted by the learned counsel for the applicant that the applicant was on bail in this case but did not appear before the trial court and non bailable warrant has been issued against the applicant and this was the reason that he was again sent to jail and he is in jail since 29.10.2018.

Per contra; learned A.G.A. has opposed the prayer for bail but could not dispute the aforesaid fact.

Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, I find it a fit case for bail.

Let the applicant Wasim involved in Case Crime No. 457 of 2011, under sections 302, 201 IPC, P.S. Asmauli, District Sambhal be released on bail on his furnishing a personal bond with two heavy sureties each in the like amount to the satisfaction of the court concerned with the direction that the applicant shall appear before the trial court regularly on the date fixed, in case of default the court shall take appropriate action against the applicant.

Order Date :- 15.4.2019

Masarrat