Allahabad High Court
Horilal @ Another vs State Of U.P. on 16 December, 2010
Author: Yogesh Chandra Gupta
Bench: Yogesh Chandra Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19363 of 2010 Petitioner :- Horilal @ Another Respondent :- State Of U.P. Petitioner Counsel :- Piyush Dubey,Aashish Mishra,Kuldip Singh Yadav Respondent Counsel :- Govt. Advocate Hon'ble Yogesh Chandra Gupta,J.
This bail application has been moved on behalf of the applicants accused- Hori Lal and Girraj who are involved in Case Crime No. 389 of 2009, Under Sections 392 IPC, Police Station- Fatehabad, District- Agra.
Heard learned counsel for the applicant, learned AGA and perused the record.
It is contended by the learned counsel for the applicants that the applicants are innocent and have been falsely implicated in this case. It is further contended that no incriminating article relating to the offence was recovered from the possession of the applicants. It is submitted that co-accused Rajkumar has already been granted bail by another bench of this court on 13.9.2010 and the applicants are in jail since 4.4.2010, therefore, in the aforesaid facts and circumstances, applicants are entitled for bail.
Learned AGA opposed the bail application, however, fairly conceded that co-accused has already been released on bail.
Considering the submissions of learned counsel for the applicant, totality of facts and circumstances of the case, without expressing any opinion on the merits of the case, I consider it a fit case for bail.
Let the applicants Horilal and Girrraj involved in the aforesaid case crime be released on bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned.
Order Date :- 16.12.2010 Gss