Iqbal vs State of U.P.

B.N. Shukla, J.—Heard learned Counsel for the applicant and learned A.G.A. appearing for the State.

It is contended by the learned Counsel for the applicant that in paragraph15 of the affidavit criminal history of the applicant has been explained. In case Crime No. 1 of 2010 under sections 406, 504 and.506, I.P.C. police has submitted final report and in case Crime Nos. 1342 of 2009 and 297 of 2003 applicant is on bail. It is further contended that applicant was granted bail in case Crime No. 287 of 2010 under sections 324, 336, 427, 326 and 323, I.P.C. and thereafter section 308, I.P.C. has been added but injured Asif has received simple injury.

Learned A.G.A. contended that applicant has criminal history and he had inflicted knife injury to the injured.

Applicant was allowed bail in case Crime No. 287 of 2010. Criminal history of the applicant has been explained in paragraph15 of the affidavit. Applicant is in jail since 20.10.2010. Considering the facts and circumstances of the case and 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 Iqbal involved in Case Crime No. 287 of 2010, under sections 323, 324, 336, 427, 504, 506, 308 and 326, IPC Police Station Nawabganj District Bareilly be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Court concerned.