The Allahabad High Court has granted bail to former chairman of Aligarh Jattari, Manveer Singh who has arrested under Section- 2/3 of U.P. Gangsters and Anti- Social Activities (Prevention) Act, 1986, Police Station-Pisava, District Aligarh.
A single-judge bench of Justice Neeraj Tiwari while dealing with criminal miscellaneous bail application filed by Manveer Singh has granted bail on his executing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned.
The counsel on behalf of the applicant has submitted that the applicant was falsely implicated in the case. Applicant has criminal history of six other cases out of which he is on bail in two cases, in two cases he has been acquitted and in two other cases, final report has been submitted. It has further submitted that there is also no possibility of applicant either fleeing away from the judicial process or tampering with the witnesses.
The court has granted bail application subject to the fulfilment of the following conditions:-
1. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial
2. The applicant shall cooperate in the trial sincerely without seeking any adjournment
3. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail
4. The applicant shall remain present before the trial Court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 229-A of the Indian Penal Code
5. The applicant misuses the liberty of bail and in order to secure his presence proclamation under Section 82 Cr.P.C. is issued and the applicant fails to appear before the Court on the date fixed in such proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under Section 174-A of the Indian Penal Code.
Case Details:
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 8330 of 2021
Applicant :- Manveer Singh
Opposite Party :- State of U.P.
Counsel for Applicant :- Devesh Kumar Shukla, Dharmesh Kumar Shukla
Counsel for Opposite Party :- G.A.
Bench: Justice Neeraj Tiwari
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