Allahabad High Court
Atul Kumar Dwivedi vs State Of U.P. on 28 July, 2010
Author: B.N. Shukla
Bench: B.N. Shukla
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19381 of 2010 Petitioner :- Atul Kumar Dwivedi Respondent :- State Of U.P. Petitioner Counsel :- Amit Misra,Viresh Misra Respondent Counsel :- Govt.Advocate Hon'ble B.N. Shukla,J.
Heard learned counsel for the applicant and learned A.G.A. appearing for the State.
It is contended by the learned counsel for the applicant that the applicant is Dewar of the deceased. There is general allegation against him and he has been falsely implicated in this case. No overtact has been assigned to him. Separate living has been claimed.
Learned A.G.A. contended that the applicant along with co-accused was involved in committing the murder of the deceased. In the post mortem report ante mortem injuries were found and after committing murder of the deceased the dead body was kept in sitting position.
Applicant is Dewar of the deceased. No overtact has been assigned to him. Separate living has been claimed.
Considering the facts and circumstances of the case and submissions made by the learned counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.
Let the applicant Atul Kumar Dwivedi involved in Case Crime No. 52 of 2010 under Sections 498-A, 304-B IPC & Section 3/4 D.P.Act, Police Station Colonelganj , District Allahabad 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.
Order Date :- 28.7.2010 SU.