Allahabad High Court
Kuldeep Yadav vs State Of U.P. on 24 March, 2021
Author: Subhash Chand
Bench: Subhash Chand
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12363 of 2021 Applicant :- Kuldeep Yadav Opposite Party :- State of U.P. Counsel for Applicant :- Manish Yadav Counsel for Opposite Party :- G.A. Hon'ble Subhash Chand,J.
Heard learned counsel for applicant(s), learned A.G.A. and perused the record.
This bail application has been preferred by the accused-applicant(s), Kuldeep Yadav, who is involved in Case Crime No. 829 of 2020, under Sections 399, 402, 411 I.P.C. P.S.- Shikhobad, District- Firozabad .
Learned counsel for the applicant(s) in support of his prayer for bail submits that the applicant(s) along-with seven other co-accused was apprehended by the police party on 29.12.2020 with the allegation plotting for committing robbery and one country made pistol and Rs. 500/- has been alleged to be recovered from the possession of the applicant. The applicant has no previous criminal antecedent and this case along with three other cases have been slapped against the applicant with the same recovery memo. The applicant has been languishing in jail since 30.12.2020.
On behalf of State bail has been opposed.
In view of the facts and circumstances of the case and the submissions made by learned counsel for both sides and going through the record, without commenting on the merits of the case, I find it a fit case for bail.
Let applicant(s), Kuldeep Yadav, be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties of the like amount to the satisfaction of the court concerned with the following conditions:
(i) The applicant(s) shall not indulge in any criminal activity.
(ii) The applicant(s) shall not tamper with the prosecution evidence.
(iii) The applicant(s) shall not pressurize the prosecution witnesses.
(iv) The applicant(s) 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 is given to the trial court to cancel the bail of the applicant(s) without any reference to this Court.
Order Date :- 24.3.2021 PS