Allahabad High Court
Chandrashekhar vs State Of U.P. on 9 August, 2010
Author: Arvind Kumar Tripathi
Bench: Arvind Kumar Tripathi
Court No. - 51 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 20836 of 2010 Petitioner :- Chandrashekhar Respondent :- State Of U.P. Petitioner Counsel :- Sameer Jain Respondent Counsel :- Govt. Advocate Hon'ble Arvind Kumar Tripathi,J.
Heard learned counsel for the applicant, learned A.G.A. and perused the record.
Learned counsel for the applicant submitted that the prosecutrix was major and according to injury report there was no mark of injury on any part of the body. She her self went along with the applicant and it appears that she was a consenting party. However, the applicant is in jail since 24.4.2010.
In view of the above, without expressing any opinion on merit, it is a fit case for bail.
Let the applicant Chandrashekhar 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.121 of 2010 under Section 363, 366, 376 I.P.C. PS. Manduadih, District Varanasi.
Order Date :- 9.8.2010 Rk