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[Cites 2, Cited by 1]

Allahabad High Court

Grish Chand Tyagi vs State Of U.P. on 21 January, 2010

Author: Amar Saran

Bench: Amar Saran

Court No. - 47

Case :- CRIMINAL MISC. BAIL APPLICATION No. - 1559 of 2010

Petitioner :- Grish Chand Tyagi
Respondent :- State Of U.P.
Petitioner Counsel :- Satish Kumar Tyagi
Respondent Counsel :- Govt Advocate

Hon'ble Amar Saran,J.

Heard learned counsel for the applicant and learned Additional Government Advocate.

It is argued by the learned counsel for the applicant that this is a case of circumstantial evidence and apart from the extra-judicial confession of the applicant, there is no other evidence.

Per contra, learned AGA opposed the prayer for bail and relied on the order of the trial court.

Having considered the submissions of the parties and without expressing any opinion on the merits of the case, let the applicant- Grish Chand Tyagi, involved in case crime No. 559 of 2009, under sections 302/201 IPC, police station Parikshat Garh, district Meerut, be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Court concerned.

Order Date :- 21.1.2010 Ishrat