Allahabad High Court
Diwan Singh vs State Of U.P. on 5 January, 2010
Author: Amar Saran
Bench: Amar Saran
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34067 of 2009 Petitioner :- Diwan Singh Respondent :- State Of U.P. Petitioner Counsel :- I.K.Chaturvedi,Pankaj Dwivedi Respondent Counsel :- Govt Advocate Hon'ble Amar Saran,J.
Heard learned counsel for the applicant and the learned A.G.A. for the State.
It is argued by the learned counsel for the applicant that the co- accused Madan has been granted bail by an earlier order of this Court dated 20.11.2009. The applicant was not named in the F.I.R. only a suspicion was expressed against him similar to the case of the co-accused Madan. There is no recovery from him, only an extrajudicial confession of the applicant was alleged. So far as the criminal history was concerned, a supplementary affidavit has been filed today mentioning that there is no criminal history of the applicant.
Per contra, learned A.G.A. opposed the prayer for bail and supported the judgment of the lower Court.
Having heard the learned counsel for the parties and without expressing any opinion on the merits of the case, let the applicant Diwan Singh involved in Case Crime No. 426/2009, under section 302 IPC, P.S. Shahganj, district Agra, 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.
Order Date :- 5.1.2010 HSM