Allahabad High Court
Netrapal Singh vs State Of U.P. on 24 February, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:26305 Through Video Conferencing From Lucknow Court No. - 25 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 4014 of 2025 Applicant :- Netrapal Singh Opposite Party :- State of U.P. Counsel for Applicant :- Manish Yadav Counsel for Opposite Party :- G.A. Hon'ble Pankaj Bhatia,J.
1. Heard learned counsel for the applicant as well as learned A.G.A. and perused the record.
2. The applicant seeks enlargement on bail in FIR No.45 of 2023, under Sections 392, 411 IPC, Police Station Khandauli, District Agra.
3. It is argued by the Counsel for the applicant that the co-accused Monu on similar allegations has been enlarged on bail vide order dated 06.11.2023.
4. Learned A.G.A. vehemently opposed the bail prayer.
5. Considering the allegations to be similar and the fact that the applicant is in custody since 27.02.2023, I am of the view that the applicant is entitled to be released on bail. Accordingly, the bail application is allowed.
6. Let the applicant Netrapal Singh be released on bail in the abovesaid first information report number on his furnishing personal bonds and two reliable sureties of Rs.20,000/- each to the satisfaction of the court concerned with the following conditions:
(a) The applicant shall execute a bond to undertake to attend the hearings;
(b) The applicant shall not commit any offence similar to the offence of which he is accused or suspected of the commission; and
(c) The applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer or tamper with the evidence.
Order Date :- 24.2.2025 akverma