Allahabad High Court
Bahra @ Lekhpal vs State Of U.P. on 25 June, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 52 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 15908 of 2010 Petitioner :- Bahra @ Lekhpal Respondent :- State Of U.P. Petitioner Counsel :- Rajeev Kumar Singh Parmar Respondent Counsel :- Govt. Advocate Hon'ble Arvind Kumar Tripathi,J.
Heard learned counsel for the applicant, learned AGA and perused the record.
Learned counsel for the applicant submitted that the applicant was not named in the First Information Report. His name was disclosed in the alleged confessional statement of co- accused. There was no recovery of any article from the possession of the applicant. Co-accused Satish alias Raju and Narveer Singh have already been released on bail. However, the applicant is in jail since 29.8.2009.
In view of the above, without expressing opinion on merit, let the applicant Bahra alias Lekhpal be enlarged on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned in Case Crime No. 528 of 2009 under Section 364A, 302, 201, I.P.C. PS Merapur District Farukhabad.
Order Date :- 25.6.2010 Rk