Allahabad High Court
Pradeep Thakur @ Pradeep Singh vs State Of U.P. on 8 April, 2021
Author: Subhash Chand
Bench: Subhash Chand
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16590 of 2021 Applicant :- Pradeep Thakur @ Pradeep Singh Opposite Party :- State of U.P. Counsel for Applicant :- Anil Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Subhash Chand,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record of the present bail application.
The present bail application has been filed by the applicant Pradeep Thakur @ Pradeep Singh with a prayer to enlarge him on bail in Case Crime No. 21 of 2020, under Sections 147, 323, 504, 506, 427 I.P.C. and 3/5 Explosive Substance Act and 7 Criminal Law Amendment Act, Police Station Kalyanpur, District Kanpur Nagar.
Learned counsel for the applicant in support of his prayer for bail submits that the applicant is innocent and he has been falsely implicated in the present case. It is further submitted that co-accused Ravi Diwakar having similar role to that of applicant has already granted bail by this Court vide order dated 22.3.2021 passed in Criminal Misc. Bail Application No. 14804 of 2021, therefore, the applicant is also entitled to be released on bail on the ground of parity. The applicant has not previous criminal history, he is not likely to abscond.
Learned A.G.A. has vehemently opposed the prayer for grant of bail to the applicant but conceded on point of parity.
Considering the facts and circumstances of the case as well as submissions made by learned counsel for the parties and also perusing the material on record, without expressing any opinion on merit of the case, let the applicant Pradeep Thakur @ Pradeep Singh involved in aforesaid case crime be released on bail on his furnishing a personal bond and two sureties each of the like amount to the satisfaction of the court concerned, subject to the following conditions:-
(i) The applicant shall not indulge in any criminal activity.
(ii) The applicant shall not tamper with the prosecution evidence.
(iii) The applicant shall not pressurize the prosecution witnesses.
(iv) The applicant shall regularly appear on the dates fixed by the trial court unless his personal attendance is exempted by the trial court.
In case of default of any of the conditions enumerated above, liberty may be given to the trial court to cancel the bail without any reference to this Court.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad. The concerned Court/Authority/Jail Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.
Order Date :- 8.4.2021 PS