Keshav Goel vs State Of U.P.
2019 Latest Caselaw 5900 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 27315 of 2019
 

 
Applicant :- Keshav Goel
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ajatshatru Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ajit Singh,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

This is a bail application on behalf of the applicant in connection with Case Crime No. 163 of 2017 under Sections 420, 120B I.P.C. and Sections 3, 4, 5, & 6 of the Price Cheats and Money Circulation Scheme (Banning) Act, 1978, P.S. Phase III, Noida , District Gautam Buddh Nagar.

The contention of the learned counsel for the applicant is that he is quite innocent and has been falsely implicated in the present case. He further submitted that Directors of the company M/s Ablaze Info Solution Pvt. Ltd, having name Anubhav Mittal, Shree Dhar, Sunil Kumar Mittal & Mahesh Dayal have already been enlarged on bail vide orders dated 13.09.2018, 13.09.2018, 03.05.2018 & 17.11.2017 passed by the another Bench of this Court in Criminal Misc. Bail Application Nos. 6972 of 2018, 17429 of 2018, 20243 of 2017 & 44709 of 2017. Lastly, he submitted that the applicant is languishing in jail since 14.05.2019 and in case, he is released on bail, he will not misuse the liberty of bail and will cooperate in the trial.

Learned A.G.A. has opposed the bail plea.

Considering the overall facts and circumstances, the nature of allegations, the gravity of offence, the severity of the punishment, the evidence appearing against the accused but without expressing any opinion on merits, this Court finds it to be a fit case for bail.

Accordingly, the bail application stands allowed.

Let the applicant Keshav Goel be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties each of the like amount to the satisfaction of the court concerned subject to the following conditions:-

i) The applicant shall not tamper with the prosecution evidence.

ii) The applicant shall not threaten or harass the prosecution witnesses.

iii) The applicant shall appear on the date fixed by the trial court.

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

v) 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 such person from disclosing facts to the Court or to any police officer or tamper with the evidence.

Order Date :- 9.7.2019

Shanu