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Judgment
6 paragraphs · 169 wordsA. Mateen, J.
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 allegation levelled against the applicant is that the applicant wanted to steal motorcycle of the complainant and when he tried to run away with the said motorcycle he was apprehended by the complainant with the aid of other witnesses. The incident relates to 23.01.2009 and since then he is in jail.
It has been argued by the learned counsel for the applicant and also comes out from para11 of the bail application that the applicant has no criminal history.
Taking into consideration overall aspects of the matter, I find it a fit case for bail.
Let applicantAnil Kumar Tewari, accused of Crime No. 32 of 2009, under Sections 379/411 IPC, police station Aliganj, district Lucknow be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of Court concerned.