HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 1548 of 2011 Petitioner :- Sompal And Others Respondent :- State Of U.P. Petitioner Counsel :- Santosh Tripathi,Ajit Kumar Singh Solanki Respondent Counsel :- Govt. Advocate,B.S. Khokhare,Virendra Singh Khokher Hon'ble Imtiyaz Murtaza,J.
Prayer for bail has been made on behalf of the appellants, who have been convicted by Additional Sessions Judge, Court No.9, Muzaffar Nagar in S.T. No.1540 of 2008 under Sections 147, 148, 149, 307, 324, 504 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 appellant submitted that another co-accused Rajesh has been granted bail the court.
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 Sompal and Sanjeet are convicted in S.T. No. 1540 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