HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- CRIMINAL APPEAL DEFECTIVE No. - 2794 of 2010 Petitioner :- Pille Kori Respondent :- State Of U.P. Petitioner Counsel :- P.K. Jaiswal Respondent Counsel :- Govt. Acvocate Hon'ble Imtiyaz Murtaza,J.
Prayer for bail has been made on behalf of the appellant, who has been convicted by Additional Sessions Judge/F.T.C.-II, District Shrawasti in S.T. No. 73 of 2008, (State vs. Pille Kori ), under Sections 363, 366, 376 I.P.C, P.S. Kotwali Bhinga, District Shrawasti.
Heard learned counsel for the appellant and the learned A. G. A. for the State and perused the lower court's record.
Learned counsel for the appellant submitted that maximum sentence awarded to the appellant is ten years and he has been acquitted under Section 363 I.P.C. It is further submitted that appellant was on bail during trial he never misused his liberty and appeal is also not likely to come up for final hearing in near future.
Learned A. G. A. opposed the prayer for bail of the appellant.
Considering the facts and circumstances of the case in my opinion appellant is entitled to be released on bail.
Pending appeal appellant Pille Kori convicted in S. T. No. 73 of 2008, (State vs. Pille Kori ), under Sections 363, 366, 376 I.P.C, P.S. Kotwali Bhinga, District Shrawasti, shall be released on bail on his executing a personal bond and on furnishing two sureties each in the like amount to the satisfaction of the court concerned.
Till further orders realization of fine, if any, shall also remain stayed.
Order Date :- 8.11.2011 RS.