RAM BABU DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. I have gone through the contents of the First Information Report, the bail rejection order. It is a case where the applicant impersonated himself and got extracted Rs. 5,000/- from the complainant, as such he has been challaned in Case Crime No. 3459/2008, under Sections 170/384/419/420 IPC, P. S. Kotwali City, District - Hardoi. Submission of the learned counsel for the applicant is that co-accused Lakhan Singh having similar nature of case has been released on bail on bail by this Court vide Crl. Misc. Case No. 2241(B)/2009 on 07.04.2009. Considering the statement of accusation as well as severity of punishment, I am of the view that it is a fit case for bail. Let the applicant, Ram Babu Dubey, accused of the Case Crime No. 3459/2008, under Sections 170/384/419/420 IPC, P. S. Kotwali City, District - Hardoi be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Court concerned.