Allahabad High Court
Amrit Pal Singh vs State Of U.P. on 8 July, 2010
Author: Shashi Kant Gupta
Bench: Shashi Kant Gupta
Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17339 of 2010 Petitioner :- Amrit Pal Singh Respondent :- State Of U.P. Petitioner Counsel :- Aditya Prasad Mishra,Ravi Shanker Tiwari Respondent Counsel :- Govt Advocate Hon'ble Shashi Kant Gupta,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated. He further submits that false recovery of one ear ring has been shown from the possession of the applicant .He further submits that there is no indepedent witness of the alleged recovery. He further submits that except two cases the applicant has no criminal history and is in Jail since 14-5-2010.
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 Amrit Pal Singh involved in Case Crime No. 920 of 2010 under Section 382, 411 IPC , P.S. Puranpur District Pilibhit 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 :- 8.7.2010 IA