Allahabad High Court
Ankur Yadav vs The State Of U.P. on 12 August, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 29 Case :- BAIL No. - 6153 of 2010 Petitioner :- Ankur Yadav Respondent :- The State Of U.P. Petitioner Counsel :- Rajesh Shukla Respondent Counsel :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
Heard learned counsel for the accused applicant and learned counsel for the State.
Perused the F.I.R. and other relevant papers filed in support of the bail application.
Submission of the learned counsel for the accused applicant is that the accused applicant is not named in the F.I.R. It is submitted by the learned counsel that initially the F.I.R. was lodged under Sections 323, 504 and 506 I.P.C. but after the death of Smt. Sita Devi Section 304 was also added. Learned counsel submits that the applicant is not named in the F.I.R. though his father mother and brother are named. It is also alleged in the F.I.R. that the deceased was assaulted by lathi and danda. Learned counsel also submits that the accused applicant is innocent and has falsely been implicated in the present case and also that he was not present on the spot otherwise he would have also been named in the F.I.R. as his parents and brother's name finds place in the First Information Report. The accused applicant is in jail since 08.04.2010 and has no criminal history as averred in para 12 of the bail application.
Considering the facts and circumstances of the case, let the accused applicant be enlarged on bail in Case Crime No. 298/2010, u/S 323/304/504/506 I.P.C., P.S. Kotwali (Akabarpur), District Ambedkar Nagar on his furnishing a personal bond and two local and reliable sureties each in the like amount to the satisfaction of the court concerned/Remand Magistrate.
Order Date :- 12.8.2010 Kan