CourtKutchehry.com
High Courts

Ram Nath vs State of U.P.& Ors.

Allahabad High Court · Decided on 19 December 2003 · Citation: (2003) 12 AHC CK 0074

HON’BLE JUDGES
O.P.Srivastava, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Case No. 4998 (B) of 2003
Ask AI about this case

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

4 paragraphs · 164 words

O. P. Srivastava, J.—Heard learned counsel for the applicant and learned A.G.A.

2.

Contention raised by the learned counsel for the applicant is that all coaccused have been granted bail. The case of the applicant is identical with the case of the said coaccused. Copies of the orders, passed in the matter of coaccused, have been filed alongwith rejoinder affidavit today.

3.

Learned A.G.A. argued that police recorded statement of the deceased, which has been annexed as Annexure3 to the counteraffidavit. In this connection learned counsel for the applicant submitted that Annexure1 is the statement of the Doctor, filed alongwith rejoinder affidavit. There is no mention of such statement by the doctor in the injury report.

4.

Applicant Ram Nath shall be released on bail on his furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of C.J.M. concerned, in S.T. No. 721 of 2003, Crime No. 374 of 2001, under Section 302 I.P.C., P.S. Kakori, District Lucknow.