HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 198 of 2011 Petitioner :- Tej Singh Respondent :- State Of U.P. Petitioner Counsel :- R.K. Tripathi,Anil Raghav,Neeraj Singh Respondent Counsel :- Govt. Advocate Hon'ble Imtiyaz Murtaza,J.
Prayer for bail has been made on behalf of the appellant, who has been convicted by Additional Sessions Judge Court No. 12, Ghaziabad in S.T. No.741 of 2009 under Sections 304, 201 I.P.C.
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 the F.I.R was lodged after about eleven days after the cremation of deceased.
Learned A.G.A opposed the prayer for bail.
Considering the facts and circumstances of the case, in my opinion the appellant is entitled to be released on bail.
Pending appeal appellant Tej Singh convicted in S.T. No. 741 of 2009 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 :- 14.11.2011Shahnaz