Raghubar And Another v. State Of U. P.

Heard learned counsel for the applicants, learned A.G.A. and perused the record.

It is submitted by learned counsel for the applicants that in the present case one case has been shown in the gang chart against the applicants in which the applicants have been released on bail. The applicants are in Jail since 8.01.2010 Keeping in view the nature of the offence, evidence, complicity of the accused ,severity of punishment and submissions of the learned counsel for the parties, I am of the view that the applicants have made out a case for bail Let the applicants Raghubar and Deepak involved in Case crime no.750 of 2009 under section 2/3 of U.P.Gangster Act , Police Station Murad Nagar district Ghaziabad be released on bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned with the following conditions:

` (i)The applicant shall not tamper with the evidence during the trial.

(ii)The applicant will not pressurize/ intimidate the prosecution witness.

(iii)The applicant will appear before the trial court on the date fixed.

(iv) The applicant shall report to the police station concerned in the first week of each month to show his good conduct and behaviour. In case of breach of any of the above mentioned conditions the court below shall be at liberty to cancel the bail.

Order Date :- 3.2.2010 IA