BAHAIYYA LAL Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Additional Government Advocate. Gone through the F.I.R., the bail rejection order as well as the counter and rejoinder affidavits exchanged between the parties. It is alleged that from the possession of the applicant a stolen silver Payal was recovered. It is also alleged that from the possession of the applicant 1 gram 190 miligrams of smack as well as a country made pistol were also recovered for which the applicant has been challaned separately vide case crime no. 386 of 2008 under Section 8/18/21 N.D.P.S. Act and crime no. 387 of 2008 under Section 3/25 Arms Act. Submission of learned counsel for the applicant is that the applicant has falsely been roped in the aforesaid cases due to enmity. Taking into consideration the recovery made from the applicant and also the fact that the accused applicant is in jail since 12.10.2008, I find it a fit case for bail. Let applicant Bhaiyya Lal, involved in case crime no. 385 of 2008 under Section 380 & 411 IPC of P.S. Sandi, district Hardoi be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of learned Chief Judicial Magistrate, Hardoi.