HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1806 of 2011 Petitioner :- Smt. Gyanmati And Anr. Respondent :- State Of U.P. Petitioner Counsel :- Balram Mishra Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Prayer for bail has been made on behalf of the appellants, who have been convicted by Additional Sessions Judge/Fast Track Court, Sant Kabir in S.T. No. 24 of 2008 under Sections 363, 366,376 I.P.C.
Heard learned counsel for the appellants and the learned A.G. A. for the State and perused the lower court's record.
Learned counsel for the appellants submitted that maximum sentences awarded to the appellants are ten years and the appeal is not likely to be heard in near future.
Learned A.G.A opposed the prayer for bail.
Considering the facts and circumstances of the case, in my opinion the appellants are entitled to be released on bail.
Pending appeal appellants Smt. Gyanmati and Chandan are convicted in S.T. No. 24 of 2008 shall be released on bail on their executing a personal bonds 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 :- 14.11.2011/Shahnaz