Allahabad High Court
Awadesh Chaturvedi vs State Of U.P. on 9 June, 2022
Author: Ali Zamin
Bench: Ali Zamin
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19590 of 2022 Applicant :- Awadesh Chaturvedi Opposite Party :- State of U.P. Counsel for Applicant :- Padmaker Pandey Counsel for Opposite Party :- G.A.,Sangam Lal Kesharwani Hon'ble Ali Zamin,J.
Criminal Misc. Short Term Bail Application No.2 of 2022 Heard learned counsel for the applicant, learned A.G.A. for the State as well as Sri Sangam Lal Kesharwani, learned counsel for the victim and perused the material on record.
The present bail application has been filed by the applicant with a prayer to enlarge him on short term bail in Case Crime No.151 of 2014, under Sections 302, 364, 201, 120B, 404/34 I.P.C., P.S. Swaroop Nagar, District Kanpur Nagar.
Learned counsel for the applicant submits that father of the applicant has died and he has to perform cremation rites therefore, parole may be given to him.
Learned A.G.A. as well as Sri Sangam Lal Kesharwani present have not opposed.
Considering the facts and circumstances of the case as well as submissions advanced by learned counsel for the parties, the applicant is entitled for short term bail/parole to perform Tervi rites after death of his father, let the applicant- Awadesh Chaturvedi involved in aforesaid case crime be released on short term bail till noon of 13.06.2022 on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of the court concerned, subject to the following conditions :-
(i) Applicant shall furnish an undertaking that after expiry of the short term bail period, he will surrender before the court concerned on 13.06.2022.
(ii) The applicant shall file an undertaking to the effect that he will not tamper with the evidence and will not pressurize/intimidate the prosecution witnesses.
The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad.
The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing. In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
List thereafter.
Order Date :- 9.6.2022 Israr