Allahabad High Court
Ashwani Kumar Sharma vs State Of U.P. on 27 July, 2010
Author: B.N. Shukla
Bench: B.N. Shukla
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12056 of 2010 Petitioner :- Ashwani Kumar Sharma Respondent :- State Of U.P. Petitioner Counsel :- Y.S.Bohra Respondent Counsel :- Govt Advocate Hon'ble B.N. Shukla,J.
Heard learned counsel for the applicant, learned A.G.A. appearing for the State and perused the record.
It is contended by the learned counsel for the applicant that it is a case of accidental fire and the applicant has no motive to commit murder the deceased. The applicant is in jail since 19.2.2010.
Learned AGA contended that applicant had fire shot with intention to commit murder the deceased.
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- Ashwani Kumar Sharma, involved in Case Crime No. 15 of 2010 under Section 304 IPC, Police Station Salempur, District Bulandshahar 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 :- 27.7.2010 Salim