Prem Sagar Shukla vs State Of U.P.
2011 Latest Caselaw 5669 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5989 of 2011
 
Petitioner :- Prem Sagar Shukla
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Satyendra Narayan Singh,B.P. Mishra
 
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 SC&ST Act, Basti in S.T. No. 73 of 1998 under Sections 307,452 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 maximum sentence awarded to the appellant is ten years and 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 appellant is entitled to be released on bail.

Pending appeal appellant Prem Sagar Shukla convicted in S.T. No. 73 of 1998 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'

Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5989 of 2011

Petitioner :- Prem Sagar Shukla

Respondent :- State Of U.P.

Petitioner Counsel :- Satyendra Narayan Singh,B.P. Mishra

Respondent Counsel :- Govt. Advocate

Hon'ble Imtiyaz Murtaza,J.

Admit.

Issue notice.

Summon the lower court record.

List after reciept of the record.

Order Date :- 14.11.2011Shahnaz