KRISHNA MURARI Vs. STATE OF U.P.

JUDGEMENT

(1.) As per the averments contained in the affidavit filed in support of application preferred under Section 439 of the Code of Criminal Procedure, 1973, the contention of the applicant is that the dispute existing between the parties is purely of civil nature relating to a disputed property. A civil suit in that regard too is said to be pending. The first information report also pertains to the year 2003.

(2.) Having considered all relevant facts, I am inclined to grant this application for bail. Accordingly, the same is allowed.

(3.) Let the applicant Krishna Murari, son of Bhaiya Lal, involved in Case Crime No. C-7 of 2003, under Sections 420, 468, 471 of Indian Penal Code, P.S. Manjhanpur,, District Kaushambi 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 which are being imposed in the interest of justice:-