Allahabad High Court
Rahul @ Shyam Pravesh 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. - 12069 of 2021 Applicant :- Rahul @ Shyam Pravesh Opposite Party :- State of U.P. Counsel for Applicant :- Ajay Kumar Dwivedi 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), Rahul @ Shyam Pravesh, who is involved in Case Crime No. 08 of 2021, under Sections 399, 402 I.P.C. P.S.- Shikohabad, District- Firozabad.
Learned counsel for the applicant(s) in support of his prayer for bail submits that the applicant(s) is innocent and he has been falsely implicated in the present case. It is further submitted that The applicant along with six other co-accused persons was apprehended by the police party on the basis of suspicion that the applicant along with other co-accused were planning to commit robbery. The alleged recovery of Rs.16,500/- was made from the personal search of the applicant and the same is not connected with any offence. The applicant has been languishing in jail since 4.1.2021. The criminal history of the applicant has been explained in para-7 of the affidavit filed in support of the bail application.
Learned A.G.A. vehemently opposed the prayer for bail.
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),Rahul @ Shyam Pravesh, 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 Prajapati