Subhash Chand vs State Of U.P.
2011 Latest Caselaw 5679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5469 of 2011
 

 
Petitioner :- Subhash Chand
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Shashi Dhar Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Counter affidavit filed in Court, is taken on record.

Prayer for bail has been made on behalf of the  appellant, who has been convicted by Additional Sessions Judge Court No.9 in S.T. No.615 of 2007 under Section 149, 307 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 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 appellant is entitled to be released on bail.

Pending appeal appellant Subhash Chand convicted in S.T. No. .615 of 2007 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