David & Another vs State Of U.P.
2011 Latest Caselaw 5525 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL APPEAL No. - 3028 of 2009
 

 
Petitioner :- David & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Anurag Srivastava,Durga Prasad Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

(C.M. Application No. Nil of 2009 )

No counter-affidavit has been filed.

Cause shown is sufficient.

Delay condoned.

Order Date :- 2.11.2011

RS.

Case :- CRIMINAL APPEAL No. - 3028 of 2009

Petitioner :- David & Another

Respondent :- State Of U.P.

Petitioner Counsel :- Anurag Srivastava,Durga Prasad Shukla

Respondent Counsel :- Govt. Advocate

Hon'ble Imtiyaz Murtaza,J.

Admit.

Issue notice.

Summon the lower court's record.

Heard learned counsel for the appellants and the learned A.G.A. for the State. 

Learned counsel for the appellants submitted that maximum sentence awarded to the appellants is six years. 

Considering the facts and circumstances of the case in my opinion appellant is entitled to be released on bail.

Pending appeal appellants David & Toni convicted in S. T. No. 29/2005, State vs. Guddu @ Rakesh & others,  under Sections 363 & 366 I.P.C., P.S. Talkatora, Lucknow, 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 :- 2.11.2011

RS.