Allahabad High Court
Darshan Singh And Others vs State Of U. P. on 3 February, 2010
Author: Shashi Kant Gupta
Bench: Shashi Kant Gupta
Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2629 of 2010 Petitioner :- Darshan Singh And Others Respondent :- State Of U. P. Petitioner Counsel :- Madan Singh Respondent Counsel :- Govt Advocate Hon'ble Shashi Kant Gupta,J.
Heard learned counsel for the applicants, learned A.G.A. and perused the record.
It is submitted by learned counsel for the applicants that in the present case one case has been shown in the gang chart against the applicants No. 1 to 3 and two cases against the applicant No. 4 in which all the applicants have been released on bail. They are in jail since 25.7.09.
In view of the facts and circumstances of the case and submissions made by learned counsel for the applicants and learned A.G.A. and without expressing any opinion on the merits of the case, the applicants are entitled to be released on bail.
Let the applicants Darshan Singh, Sewa Singh, Suba Singh & Balbeer Singh involved in Case Crime No.2325 of 2009, under Section 3 (1) of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, P.S. Bilaspur, District Rampur be released on bail on their furnishing a personal bond and 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 pressurise/ intimidate the prosecution witness.
(iii)The applicants will appear before the trial court on the date fixed.
(iv)The applicants shall report to the police station concerned in the first week of each month to show their good conduct and behavior.
In case of breach of any of the above conditions , the court below shall be at liberty to cancel the bail.
Order Date :- 3.2.2010 vinay