Allahabad High Court
Smt. Sanno @ Akeela @ Amita vs State Of U.P. on 21 July, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 43 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14578 of 2010 Petitioner :- Smt. Sanno @ Akeela @ Amita Respondent :- State Of U.P. Petitioner Counsel :- L.S. Yadav Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicant and the learned A.G.A.
It is contended by learned counsel for the applicant that in the present case the applicant was house servant to the first informant. It is alleged that she has taken away newly child aged about one and half years on 20.10.2009, the same was recovered on 22.10.2009 from her possession. The statement of the first informant has been recorded, he did not make any allegation with regard to ransom and no transaction of money has taken place and she is not having any criminal antecedent. The applicant is in jail since 22.10.2009.
In view of the facts, circumstances of the case, submissions made by the learned counsel for the applicant and without expressing any opinion on the merits of the case the applicant is entitled to be released on bail.
Let the applicant Smt. Sanno @ Akeela @ Amita involved in case crime no. 212 of 2009 under Sections 364-A I.P.C., P.S. Beconganj District Kanpur Nagar be released on bail on her furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned with the following conditions:
1. that she will not temper with the evidence and
2. she shall report to the court of C.J.M. concerned in the first week of each month to show her good conduct and behaviour till conclusion of the trial.
In default, the bail granted to the applicant shall be deemed cancelled and she shall be taken in to custody forthwith.
Order Date :- 21.7.2010 RPD