Allahabad High Court
Yogesh Sharma vs State Of U.P. on 26 February, 2020
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 3728 of 2020 Applicant :- Yogesh Sharma Opposite Party :- State of U.P. Counsel for Applicant :- Arun Kumar Bajpai,Shailesh Upadhyay Counsel for Opposite Party :- G.A.,Sri R K Gupta,Swetashwa Agarwal Hon'ble Siddharth,J.
Heard learned counsel for the applicant,Shri Tushar Oberai holding brief of Shri Swetashwa Agarwal, learned counsel for the informant and learned A.G.A. for the State.
It has been contended by the learned counsel for the applicant that the co-accused Omkar @ Abhishek has been granted bail by this Court vide order dated 11.2.2020 in Criminal Misc. Bail Application No. 4353 of 2020 and the case of the applicant stands on identical footing, hence the applicant is also entitled for bail on the ground of parity. The applicant is in jail since 19.10.2019.
Learned A.G.A. opposed the prayer for bail but could not dispute the aforesaid facts as argued by the learned counsel for the applicant.
Bail order of aforesaid co-accused has been produced by the learned counsel for the applicant. The same is taken on record.
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 applicant is entitled to be released on bail in this case.
Let the applicant Yogesh Sharma involved in Case Crime No. 747 of 2019 under Sections 147, 148, 149, 302, 120-B, 34 IPC Police Station Medical College District Meerut be released on bail on his 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 applicant will not tamper with the evidence during the trial.
(ii) The applicant will not pressurize/intimidate the prosecution witness.
(iii) The applicant 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 :- 26.2.2020 Atul kr. sri.