Allahabad High Court
Fazlur-Rahman @ Vicky @ Sameer vs State Of U.P. on 4 February, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 24116 of 2009 Petitioner :- Fazlur-Rahman @ Vicky @ Sameer Respondent :- State Of U.P. Petitioner Counsel :- Chandra Prakash,Awdesh Mishra Respondent Counsel :- Govt. Advocate Hon'ble Arvind Kumar Tripathi,J.
Counsel for the applicant submitted that the applicants were not named in the First Information Report , however, subsequently, his name was enclosed along with other co-accused. All other co-accused have already been released on bail. The first bail application was rejected hence, the present bail application has filled. The application is in jail since, 17/11/2008. Learned AGA submitted that co-accused Sovio Das was mastermind behind the entire episode in which he using e-mail ID of applicant and entering password, the amount of the complainant was got transferred. The bail applicant of co- accused was allowed on the condition that they would deposit the amount whatever they received in their share. According to prosecution, the applicant has received Rs. 15 lakh.
Counsel for the applicant submitted that he is ready to deposit the aforesaid amount.
In view of the fact let the applicant, Fazlur-Rahman @ Vicky @ Sameer be released on bail on his furnishing personal bond and two sureties of the like amount to the satisfaction of the court concerned provided the applicant deposit the aforesaid amount of Rs. 15 ( fifteen ) lakh before the court concerned in Case Crime No. 1384 of 2008 under sections 420,467,468,471,120B I.P.C and 66 I.T. Act, at Police Station - Sector 20 Noida, District- Gautam Budhh Nagar.
Order Date :- 4.2.2010 naresh/