Allahabad High Court
Rakesh Verma @ Pallu And Another vs State Of U.P. on 12 February, 2020
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2780 of 2020 Applicant :- Rakesh Verma @ Pallu And Another Opposite Party :- State of U.P. Counsel for Applicant :- Nilam Shukla,Surnedra Prasad Shukla Counsel for Opposite Party :- G.A.,Narsingh Pandey Hon'ble Siddharth,J.
Supplementary affidavit filed by learned counsel for the applicants is taken on record.
List revised. None appears on behalf of the informant.
Heard learned counsel for the applicants and learned A.G.A. for the State.
It has been contended by the learned counsel for the applicants that the co-accused Amit Verma and Vijay Pratap Verma have been granted bail by this Court vide orders dated 6.2.2020 and 9.1.2020 in Criminal Misc. Bail Application Nos. 4853 and 698 of 2020 respectively and the case of the applicants stands on identical footing, hence the applicants are also entitled for bail on the ground of parity. The applicants are in jail since 5.9.2019.
Learned A.G.A. opposed the prayer for bail but could not dispute the aforesaid facts as argued by the learned counsel for the applicants.
Without expressing any opinion on the merits of the case and considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tempering of the witnesses and prima facie satisfaction of the Court in support of the charge, the applicants are entitled to be released on bail in this case.
Let the applicants Rakesh Verma @ Pallu and Ajay Kumar Verma involved in Case Crime No. 224 of 2019 under Sections 147, 148, 149, 302, 120-B, 34 IPC and section 7 Criminal Law Amendment Act Police Station Parasrampur District Basti be released on bail on their furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-
(i) The applicants will not tamper with the evidence during the trial.
(ii) The applicants will not pressurize/intimidate the prosecution witness.
(iii) The applicants will appear before the trial Court on the date fixed.
It is further directed that the identity, status and residence proof of the sureties be verified by the authorities concerned before they are accepted.
In case of breach of any of the above conditions, the court below shall be at liberty to cancel the bail.
Order Date :- 12.2.2020 Atul kr. sri.