Allahabad High Court
Dhanai Singh vs State Of U.P. on 16 June, 2010
Court No. - 7 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15186 of 2010 Petitioner :- Dhanai Singh Respondent :- State Of U.P. Petitioner Counsel :- B.K. Tripathi Respondent Counsel :- Govt. Advocate Hon'ble Mrs. Poonam Srivastav,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
The applicant is in jail since 5.4.2010 in connection with certain misappropriation of money alleged to be deposited under the Recurring Deposit Scheme in the post office. He is Post Master. Learned counsel for the applicant has placed inquiry report before me to show that the applicant has been terminated from service and amount has also been recovered from him.
Taking into consideration the facts and circumstances of the case and without expressing any opinion on merits, bail application is allowed.
Let the applicant Dhanai Singh son of Sri Sagar Singh, involved in case crime No. 567 of 2009, under Sections 464, 468, 419, 420 I.P.C., Police Station Shyam Deurawa, District Maharajganj, be released on bail on executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the court concerned.
Order Date :- 16.6.2010 Rmk.