Allahabad High Court
Shakeel Alias Dewana 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. - 2668 of 2010 Petitioner :- Shakeel Alias Dewana Respondent :- State Of U. P. Petitioner Counsel :- Mohammad Ayub Respondent Counsel :- Govt Advocate Hon'ble Shashi Kant Gupta,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
It is submitted by learned counsel for the applicant that in the present case four cases have been shown in the gang chart against the applicant in which the applicant has been released on bail. The applicant is in Jail since 12.12.2009 Keeping in view the nature of the offence, evidence, complicity of the accused ,severity of punishment and submissions of the learned counsel for the parties, I am of the view that the applicant has made out a case for bail Let the applicant Shakeel @ Dewana involved in Case crime no.868 of 2009 under section 2/3 of U.P.Gangster Act , Police Station Govind Nagar district Mathura be released on bail on his 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 applicant shall 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.
(iv) The applicant shall report to the police station concerned in the first week of each month to show his good conduct and behaviour.
In case of breach of any of the above mentioned conditions the court below shall be at liberty to cancel the bail.
Order Date :- 3.2.2010 IA