Court No. - 47
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 2489 of 2010
Petitioner :- Babu
Respondent :- State Of U. P.
Petitioner Counsel :- V. P. Gupta
Respondent Counsel :- Govt Advocate
Hon'ble Amar Saran,J.
Heard learned counsel for the applicant, Sri Ahmad Sayeed, learned counsel
for the complainant and the learned A.G.A.
It is argued by the learned counsel for the applicant that only the role of
exhortation has been assigned to the applicant. Learned counsel for the
complainant, however, argued that this is a case of honour killing in which the
deceased had married one Nazmuddin, who was earlier married to another
girl. On the exhortation of the applicant, the co-accused Rafi fired on the
deceased. Though the cases of honour killing are becoming a cancer in
society but as no role of firing on the deceased was assigned to the applicant
and it was assigned to the co-accused Rafi only, hence for this reason, without
expressing any opinion on the merits of the case, I am of the opinion that the
applicant be granted bail.
Let the applicant Babu involved in case crime No. 1532 of 2009, under
Section 302, 452, 120B I.P.C., Police Station Gajraula, district J.P. Nagar be
released on bail on his executing a heavy personal bond and furnishing two
heavy sureties each in the like amount to the satisfaction of court concerned
with the following conditions:
1. The applicant will not tamper with the witnesses.
2. The applicant will report to the police station concerned in the first week of
every month to show his good conduct and behaviour.
Order Date :- 2.2.2010
sfa/
Neutral Citation No. - 2010:AHC:12978