Allahabad High Court
Madanpal Singh vs The State Of U.P. on 6 January, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 8 Case :- BAIL No. - 40 of 2010 Petitioner :- Madanpal Singh Respondent :- The State Of U.P. Petitioner Counsel :- Maneesh Singh Respondent Counsel :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the F.I.R. and other relevant papers filed in support of the bail application.
The submission of learned counsel for the applicant is that the co-accused Rajendra Singh and Ashok Kumar have already been granted bail vide order dated 27.10.2009 passed in Crl. Misc. Case No.7101(B) of 2009. It is submitted by learned counsel for the applicant that the role of the accused- applicant is similar to that of co-accused Rajendra Singh and Ashok Kumar. Learned counsel for the applicant claims parity, which is not controverted by State counsel represented by Sri S.M. Kashif. The applicant is in jail for about one month and has no previous criminal history, as averred in para 8 of the bail application.
Considering the overall aspects of the matter and without entering into the merit of the case, I hereby provide that the applicant, Madanpal Singh be released on bail in Case Crime No.88/2002, under Sections 436, 504, 506, 395 I.P.C. and 3(2) (5) S.C. & S.T. Act, P.S. .Pali, District Hardoi, on his filing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned/remand magistrate.
Order Date :- 6.1.2010 Kpy