B.N.SHUKLA,J. - (1.) 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 the Patta has already been issued by the village Pradhan and a recognised school is being run by the ap­plicant. The applicant is in jail since 16.6.2009. ' Learned A.G.A. contended that on the basis of a forged Patta, the applicant is running an unrecognised school in the Dharamshala the applicant has criminal history of 2-3 cases.
(2.) 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 Ram Bahadur Singh Pal involved in case crime No. 3 of 2009, under sections 419 and 420, IPC, P.S. Shankergarh, District Allahabad two sure­ties each in the like amount to the satisfac­tion of the Court concerned. Bail Granted.;