INDRA PAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) HEARD learned counsel for the applicant and the learned Additional Government Advocate. Gone through the FIR as well as bail rejection order. It is a case where the applicant has been challaned in Crime No. 19 of 2009, under Sections 147, 148, 149 and 307 IPC read with Section 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986. Submission of learned counsel for the applicant is that there is no other case against the applicant except the present one and the applicant was arrested on the basis of statements given by co-accused, who were arrested on the spot and in their statements since name of the applicant has come into light, the applicant has been implicated in the aforesaid case. Although notice of the bail application was given to learned Government on 21.04.2009, but the learned Additional Government Advocate has not been able to receive instructions. Since there is no other case against the applicant except the present one as stated in para-10 of the affidavit filed in support of the bail application, without commenting any further on merit of the case, I find it a fit case for bail. Let applicant-Indra Pal, accused of Crime No. 19 of 2009, under Sections 147, 148, 149 and 307 IPC read with Section 2/3 U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, police station Ramkoat, district Sitapur be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Special Judge concerned.