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Judgment
8 paragraphs · 225 wordsRavindra Singh, J.—Heard learned Counsel for the applicant and the learned A.G.A.
It is contended by learned Counsel for the applicant that in the present case the applicant is not named in FIR. He has not been put up for identification. The allegation against the applicant is that one stolen cycle and one gas cylinder have been recovered from his possession. The recovery is not supported by any independent witness. The applicant is in jail since 1.4.2008.
In view of the facts, circumstances of the case, 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 Yusuf involved in case Crime No. 83 of 2008 under sections 497, 380, 411 I.P.C., P.S. Bhojipura District Bareilly be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned.
The applicant shall report to the Court concerned in the first week of each month to show his conduct and behaviour.
He shall not tamper with the evidence.
In case of default of any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.
Application Allowed.