Chandra Pal vs State of U.P.

Ravindra Singh, J.—Heard learned Counsel for the applicant and the learned A.G.A.

It is submitted by learned Counsel for the applicant that in the present case the applicant was released on bail, but due to some unavoidable circumstances the applicant could not appear in the Court. He undertakes that he will appear in the Court regularly till the conclusion of the trial. The applicant is in jail since 2692005.

In view of the facts and circumstances of the case and submissions made by the learned Counsel for the applicant and without expressing any opinion on the merits of the case the applicant is entitled to be released on bail.

Let the applicant Chandra Pal involved in case crime No. 277 of 2000, under Section 307/34 I.P.C. and crime No. 279 of 2000 corrected vide Court''s order dated 18112001 by Hon''ble Ravindra Singh, J. under Section 25 Arms Act, P.S. Khatauli, District Muzaffarnagar be released on bail on his furnishing a personnel bond and two heavy sureties each in the like amount to the satisfaction of the Court concerned.

Bail allowed.