Allahabad High Court
Lekhpal vs State Of U. P. on 2 February, 2010
Author: Amar Saran
Bench: Amar Saran
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2506 of 2010 Petitioner :- Lekhpal Respondent :- State Of U. P. Petitioner Counsel :- Krishna Kumar Singh Respondent Counsel :- Govt Advocate Hon'ble Amar Saran,J.
Heard learned counsel for the applicant, Sri Mohit Singh, learned counsel for the complainant and the learned A.G.A.
It is argued by the learned counsel for the applicant that the similarly placed co-accused Kamal has been granted bail by an earlier order of this Court. Learned counsel for the complainant could not point out any distinction from the case of co-accused Kamal.
Having considered the submissions of the parties and without expressing any opinion on the merits of the case, let the applicant Lekhpal involved in case crime No. 386 of 2009, under Sections 147, 148, 149, 452, 307, 302, 504, 506, 324 , 427 I.P.C., P.S. Asmoli, district Moradabad be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of court concerned.
Order Date :- 2.2.2010 sfa/