RAM BAHADUR DUBEY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned A.G.A. and perused the record.

(2.) The petitioner is accused in Crime No. 365 of 04, P.S. Dech, District, Raebareli under Sec. 409/430, I.P.C. He was arrested and applied for bail. Learned Sessions Judge, District Raebareli on 20.10.2004 has granted bail subject to the condition that he further deposit a sum of Rs. 46,748/- which is alleged to have been embezzled by him. The petitioner has taken stand that he is innocent and he has not committed any offence.

(3.) Under the circumstances of the case, the petition is allowed and the condition for deposit of Rs. 46,748/- in the order dated 20.10.2004, passed by the learned Sessions Judge, Raebareli is hereby set aside. Petition Allowed.