Allahabad High Court
Dev Dutt Verma And Another vs State Of U.P. on 1 March, 2012
Author: S.C. Agarwal
Bench: S.C. Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- BAIL No. - 8196 of 2011 Petitioner :- Dev Dutt Verma And Another Respondent :- State Of U.P. Petitioner Counsel :- Ram Sajevan Verma Respondent Counsel :- Govt.Advocate Hon'ble S.C. Agarwal,J.
Heard learned counsel for the applicants, learned A.G.A. and perused the record.
Learned counsel for the applicants submitted that the allegations against the applicants are that they stood surety of one Shakir, whereas the real name of the accused was Amir Alam. The offence is triable by the Magistrate. The applicants are in jail since 21.10.2011.
Learned A.G.A. opposed the prayer for bail.
Considering all the facts and circumstances of the case and without expressing any opinion on the merits of the case, I find it to be a fit case for bail.
Let the applicants, namely, Devi Dutt Verma and Raghvendra Singh involved in Case Crime No.642 of 2011, under Sections 419, 420, 467, 468, 471 IPC, P.S. Haidergarh Kotwali, District-Barabanki be released on bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned with the following conditions:-
(a) The applicants shall attend the court according to the conditions of the bond executed by them;
(b) The applicants shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Order Date :- 1.3.2012 Ashish Nayan