Sachin @ Guddu vs State Of U.P.
2019 Latest Caselaw 1220 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 10859 of 2019
 

 
Applicant :- Sachin @ Guddu
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Shailesh Kumar Srivastava
 
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.

Learned counsel for the applicant submits that the allegation against the applicant is that the applicant has fired upon the police personnel. In fact, in this incident no one has sustained injury. False story has been concocted by the prosecution. The applicant has not committed the alleged offence. He has falsely been implicated in the present case. The applicant was not apprehended on spot. The applicant has falsely been implicated in 3 other cases after the alleged incident. The applicant is in jail since 18.12.2018.

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 Sachin @ Guddu involved in Case Crime No. 0754 of 2018, under section 307 IPC, P.S. Titavi, District Muzaffar Nagar 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