Allahabad High Court
Abhilash Tiwari vs State Of U.P. on 19 March, 2021
Author: Subhash Chand
Bench: Subhash Chand
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 86 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 12135 of 2021 Applicant :- Abhilash Tiwari Opposite Party :- State of U.P. Counsel for Applicant :- Rajiv Kumar Tripathi Counsel for Opposite Party :- G.A. Hon'ble Subhash Chand,J.
Heard learned counsel for applicant(s), learned A.G.A. and perused the record.
This bail application has been preferred by the accused-applicant(s), Abhilash Tiwari, who is involved in Case Crime No. 11 of 2021, under Sections 399 and 402 I.P.C. P.S.- Rendhar, District- Jalaun .
Learned counsel for the applicant(s) in support of his prayer for bail submits that the police party apprehended the applicant along-with co-accused with the allegation of plotting for committing robbery having formed the gang for the same. The applicant has not committed the alleged offence and the applicant has no criminal history. Rs. 100/- has been shown to be recovered from the personal search of the applicant, same is not concerned with the offence. The applicant has been languishing in jail since 21.01.2021.
On behalf of State bail has been opposed.
In view of the facts and circumstances of the case and the submissions made by learned counsel for both sides and going through the record, without commenting on the merits of the case, I find it a fit case for bail.
Let applicant(s), Abhilash Tiwari, be released on bail in the aforesaid case crime number on his furnishing a personal bond and two reliable sureties of the like amount to the satisfaction of the court concerned with the following conditions:
(i) The applicant(s) shall not indulge in any criminal activity.
(ii) The applicant(s) shall not tamper with the prosecution evidence.
(iii) The applicant(s) shall not pressurize the prosecution witnesses.
(iv) The applicant(s) shall regularly appear on the dates fixed by the trial court unless his personal attendance is exempted by the trial court.
In case of default of any of the conditions enumerated above, liberty is given to the trial court to cancel the bail of the applicant(s) without any reference to this Court.
Order Date :- 19.3.2021 PS