GYANENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application for bail on behalf of accused applicant Gyanendra Singh, who is detained in Case Crime No. 90 of 2009 under Sections 420,467,468 and 471 I.P.C., Police Station Gajipur,district Lucknow. Heard the learned counsel for the applicant and the learned A.G.A for the State. It is argued on behalf of the applicant regarding the genuineness of the prosecution case and proposed evidence that the applicant has been falsely involved in the case. The learned counsel for the applicant contended that the applicant is full time employee of H.D.F.C. Basnk and he has no concern with the J.M.D. Security Guard Service. That Sri R.P. Singh is owner of that security service and the applicant used to go there for opening account of different persons for his Bank. That there is no reliable evidence against the applicant and as such he deserves bail. The bail is opposed by the learned A.G.A. I have considered the respective submissions made by the parties. The nature of accusation, severity of punishment in case of conviction, the nature of supporting evidence, possibility of threat to the witnesses by the applicant, genuineness of the prosecution case and broad spectrum of the proposed evidence have also been duly considered. Roving inquiry into the pros and cons of the material, at this stage, is not necessary. In view of the facts and circumstances of the case, it is a fit case for granting bail. Let the applicant Gyanendra Singh be released on bail on his furnishing a personal bond with two reliable sureties each to the satisfaction of the court concerned.