Allahabad High Court
Tezpal vs State Of U.P. on 2 April, 2010
Author: Shashi Kant Gupta
Bench: Shashi Kant Gupta
Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7783 of 2010 Petitioner :- Tezpal Respondent :- State Of U.P. Petitioner Counsel :- Rang Nath Pandey Respondent Counsel :- Govt Advocate Hon'ble Shashi Kant Gupta,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
It is submitted by learned counsel for the applicant that in the present case three cases have been shown in the gang chart against the applicant in which the applicant has been released on bail. He is in jail since 28.12.2009.
In view of the facts and circumstances of the case and submissions made by learned counsel for the applicant and learned A.G.A., and without expressing any opinion on the merits of the case , the applicant is entitled to be released on bail.
Let the applicant Tezpal involved in Case Crime No. 15 of 2010 under Section 2/3 of Gangster Act, P.S. Jamunapar , District Mathura be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions;
(i)The applicant will not tamper with the evidence during the trial.
(ii) The applicant will not pressurise/ intimidate the prosecution witness.
(iii)The applicant will appear before the trial court on the date fixed.
(iv)The applicant shall report to the police station concerned in the first week of each month to show his good conduct and behavior.
In case of breach of any of the above conditions , the court below shall be at liberty to cancel the bail.
Order Date :- 2.4.2010 IA/Pr