AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 174 wordsA. Mateen, J.
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 coaccused 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.