Allahabad High Court
Vikas @ Vikki Chaurasia vs State Of U.P. on 21 January, 2010
Author: Shashi Kant Gupta
Bench: Shashi Kant Gupta
Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 1525 of 2010 Petitioner :- Vikas @ Vikki Chaurasia Respondent :- State Of U.P. Petitioner Counsel :- Manoj Kumar,D. B. Yadav 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. The applicant is in Jail since 19-12- 2008.
Keeping in view the nature of the offence, evidence, complicity of the accused ,severity of punishment and submissions of the learned counsel for the parties, I am of the view that the applicant has made out a case for bail Let the applicant Vikas @ Vikki involved in Case crime no.38 of 2008 under section 3(1) of U.P. .Gangster and Anti Social Activities Prevention Act , Police Station Chetganj district Varanasi 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 shall not tamper with the evidence during the trial.
(ii)The applicant will not pressurize/ 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 behaviour.
In case of breach of any of the above mentioned conditions the court below shall be at liberty to cancel the bail Order Date :- 21.1.2010 IA