Dinesh @ Sudhir v. State Of U.P.

Court No. - 51

Case :- CRIMINAL MISC. BAIL APPLICATION No. - 251 of 2016

Applicant :- Dinesh @ Sudhir Opposite Party :- State Of U.P. Counsel for Applicant :- Shiv Babu Dubey Counsel for Opposite Party :- G.A.

Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicant and learned A.G.A. for the State respondent. It is contended by the learned counsel for the applicant that according to the gang chart, copy of which has been produced, which is taken on record, eight cases are pending against the applicant being case crime no. 55 of 2014 under Section 392 IPC, case crime no. 122 of 2014 under Section 392, 411 IPC, case crime no. 124 of 2014 under Section 25/3 Arms Act, case crime no. 152 of 2014 under Section 356, 411 IPC, case crime no. 121 of 2014 under Section 392, 411 IPC, case crime no. 165 of 2014 under Section 392 IPC, case crime no. 221 of 2014 under Section 392 IPC and case crime no. 193 of 2014 under Section 392 IPC. It is also contended that in the aforesaid cases the applicant has already been enlarged on bail, photocopies of which are collectively filed as annexure-2 to the affidavit, and he has been falsely implicated in the present case. It is next contended that the applicant is in jail since 4.4.2014 and in case he is enlarged on bail, he will not misuse the liberty of bail.

Learned A.G.A. has opposed the prayer for bail.

Perused the first information report as well as the averments made in the application.

Considering the facts and circumstances of the case and also perusing the material on record, without expressing any opinion on the merit of the case, let the applicant Dinesh alias Sudhir involved in case crime no. 292 of 2014 under Section 2/3 U.P. Gangster and Anti Social Activities (Prevention) Act, P.S. Railway Road district Meerut be released on bail on his furnishing a personal bond and two local sureties each of the like amount to the satisfaction of court concerned on the following conditions that :

1. the applicant shall not tamper with the prosecution evidence; 2. the applicant shall not pressurize the prosecution witnesses; 3. the applicant shall appear on each and every date fixed by the trial

court.

In case of default of any of the conditions enumerated above, the order granting bail shall automatically be vacated. Order Date :- 8.1.2016 Ashish