Allahabad High Court
Alind Srivastava vs State Of U.P. Through D.G.C. (Crl.)And ... on 10 June, 2020
Author: Govind Mathur
Bench: Govind Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- CRIMINAL APPEAL No. - 1552 of 2020 Appellant :- Alind Srivastava Respondent :- State Of U.P. Through D.G.C. (Crl.)And Another Counsel for Appellant :- Suresh Kumar Gupta Counsel for Respondent :- G.A. Hon'ble Govind Mathur,Chief Justice This appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 is preferred being aggrieved by the order dated 21.03.2020 passed by Additional Sessions Judge/Special Judge (SC/ST Act), Allahabad in Criminal Misc. Bail Application No. 1496 of 2020 (Alind Srivastava Vs. State), under Sections 377, 323, 506 Indian Penal Code and 3(2)V S.C./S.T. Act, Police Station Civil Lines, Allahabad. On going through the record, it reveals that the complainant himself while narrating facts before the Investigating Officer as per Section 161 Code of Criminal Procedure, 1973 stated that he filed the first information report on instigation by some other person. It is also relevant to state that charge-sheet dated 29.04.2020 has already been filed before the Court concerned on 19.05.2020. Having considered all the facts stated above, I am inclined to accept this appeal. Accordingly, the same is allowed. Let the appellant Alind Srivastava S/o Atul Srivastava involved in Case Crime No. 110 of 2020 under Sections 377, 323, 506 Indian Penal Code and Section 3(2)V S.C./S.T. Act, Police Station Civil Lines, Allahabad be released on bail on his furnishing two sureties of Rs. 1 lac each and a personal bond of the same amount to the satisfaction of the court concerned. Order Date :- 10.6.2020/Shubham .
(Govind Mathur, C.J.)