Rais Ahmad (Fourth Bail) v. State Of U.P.

Court No. - 29

Case :- BAIL No. - 468 of 2015

Applicant :- Rais Ahmad (Fourth Bail) Opposite Party :- State Of U.P. Counsel for Applicant :- Mohd. Shamshad Khan Counsel for Opposite Party :- Govt.Advocate

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the applicant and the learned Additional Government Advocate.

Learned counsel for the applicant does not press this bail application on merits. Accordingly, the fourth bail application is rejected.

However, learned counsel for the applicant states that the applicant was earlier granted short term bail on medical grounds. It is submitted that the applicant is still ailing and is in urgent need of specialized treatment for which he has to arrange finances, as such, the applicant may be granted short term bail so that he may make the necessary arrangements. In support of his contention, learned counsel has filed medical papers of Era's Medical College and Hospitals of his earlier treatment.

Considering the submissions of learned counsel and in the facts and circumstances of the case, let the applicant be released on short term bail in Case Crime No. 213 of 2012 under sections 147, 148, 149, 307, 302, 504/34 I.P.C., P.S. Sandila, District Hardoi, for a period of 60 days on his filing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned/remand Magistrate.

It is directed that on expiry of 60 days, from the date of release, the applicant shall surrender before the court concerned and if it is a holiday on that day, he will surrender on the next working day of the court.

This order shall be operative only if the applicant files bail bonds within 15 days from today.

Order Date :- 26.2.2015 psd

Neutral Citation No. - 2015:AHC-LKO:2259