Mohd. Ali vs State Of U.P.
2011 Latest Caselaw 5684 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 6016 of 2011
 

 
Petitioner :- Mohd. Ali
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- N.I. Jafri
 
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, Ex Cadre, Rampur in S.T. No213 o 2009 under Section 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 Mohd. Ali convicted in S.T. No. 213 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 :- 14.11.2011

Shahnaz