Sriram vs State Of U.P.
2019 Latest Caselaw 1127 ALL

Citation : 2019 Latest Caselaw 1127 ALL
Judgement Date : 13 March, 2019

Allahabad High Court

Sriram vs State Of U.P. on 13 March, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10847 of 2019
 

 
Applicant :- Sriram
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjay Kumar Yadav,Ashok Kumar Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of the applicant, is taken on record.

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

Learned counsel for the applicant submits that the FIR of the alleged incident was lodged against 11 persons including the applicant making general allegation for committing marpit with injured persons. There is general allegation against the applicant. No specific role has been assigned to the applicant. It has further been submitted that there is cross version of the alleged incident and from side of the applicant 7 persons have sustained injuries and an FIR has also been lodged on behalf of the applicant's side.The applicant has no criminal history and is in jail since 6.12.2018.

Per contra; learned A.G.A. has opposed the prayer for bail.

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 Sriram involved in Case Crime No. 261 of 2016, under section 147, 323, 504, 506, 325, 308 IPC, P.S. Jahanaganj, District Azamgarh be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:

1. The applicant will not tamper with the evidence.

2. He shall not pressurize/intimidate the prosecution witnesses and shall cooperate with the trial.

3. He shall appear on each and every date fixed by the trial court unless personal appearance is exempted by the court concerned.

In case of breach of any conditions mentioned above, the trial court shall be at liberty to cancel the bail of the applicant.

Order Date :- 13.3.2019

Masarrat