Allahabad High Court
Yasheer Khan vs State Of U.P. on 7 July, 2010
Author: B.N. Shukla
Bench: B.N. Shukla
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13598 of 2010 Petitioner :- Yasheer Khan Respondent :- State Of U.P. Petitioner Counsel :- R.K. Mishra,P.Pandey Respondent Counsel :- Govt Advocate Hon'ble B.N. Shukla,J.
Heard learned counsel for the applicant and learned A.G.A. appearing for the State.
It is contended by the learned counsel for the applicant that the F.I.R. was lodged against unknown persons and thereafter it has come in the statement of witness Sikandar afterabout five days of the alleged occurrence that present applicant had inflicted injuries by brick and thereafter co-accused Vakash Khan fired shots at the deceased.
Learned A.G.A. contended that applicant was also involved in committing the murder of the deceased.
The main allegation is against the co-accused Vakash Khan. The case of the applicant is distinguishable from the co-accused Vakash Khan . Applicant is in jail since 27.11.2009.
Considering the facts and circumstances of the case and submissions made by the learned counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.
Let the applicant Yasheer Khan involved in Case Crime No. 1474 of 2009, under Section 302 IPC Police Station Rajabpur District J.P. Nagar 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 :- 7.7.2010 Aks