Allahabad High Court
Naveen Kumar Maurya vs State Of U.P. on 18 January, 2010
Author: Yogendra Kumar Sangal
Bench: Yogendra Kumar Sangal
Court No. - 13 Case :- BAIL No. - 6702 of 2009 Petitioner :- Naveen Kumar Maurya Respondent :- State Of U.P. Petitioner Counsel :- P.C. Maurya,Indrajeet Shukla Respondent Counsel :- Govt.Advocate Hon'ble Yogendra Kumar Sangal,J.
Heard learned counsel for the applicant, learned AGA for the State and perused the record.
This is bail application moved on behalf of the applicant Naveen Kumar Maurya, who is involved in Case Crime No. 377 of 2009 under Sections 393 IPC, P.S. Mahanagar Lucknow, district - Lucknow.
As per prosecution case, on 20.07.2009 at about 8:30 P.M. when the informant was going on with her brother by Riksha, suddenly the applicant with another co-accused person came there and tried to snatch her Golden Chain but on hue and cry, police personnel reached on the spot and both the accused persons were arrested. Accused applicant is one of them.
Applicant claimed his false implication due to enmity and said that applicant was apprehended by the police while he was going Hassanganj along with his friend on 20.07.2009 and falsely implicated in this case. It was further argued that applicant has no previous criminal history and he is in jail since 21.07.2009. It was further argued that after arrest of the applicant, on his confession before the Police, he has been involved in six other cases but nothing was recovered from his possession of those cases.
Learned AGA conceded that no previous criminal hisotry of the accused applicant is reported by the police. It was also conceded by him that after the arrest in the matter, the applicant was involved in six other cases but nothing was recovered from his possession. The accused applicant is in jail for the last six months.
Seeing the circumstances of the case, Taking into consideration the arguments of the learned counsel for the applicant, learned AGA , I find it a fit case for grant of bail.
Accordingly, let the applicant Naveen Kumar Maurya, who is involved in Case Crime No. 377 of 2009 under Sections 393 IPC, P.S. Mahanagar Lucknow, district - Lucknow be released on bail on his furnishing a personal bond and two sureties, each in the like amount to the satisfaction of the court concerned with following conditions.
1. The applicant will not involve himself in any other criminal activities in future.
2. To check his character, the applicant is also directed to file an undertaking that he will make his attendance at the police station concerned on 10th day of each month.
Order Date :- 18.1.2010/Kaushal