Irshad Ali Khan And Others vs State Of U.P.
2011 Latest Caselaw 5702 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4480 of 2011
 

 
Petitioner :- Irshad Ali Khan And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ram Babu Sharma
 
Respondent Counsel :- Govt. Advocate,T.A.Khan
 

 
Hon'ble Imtiyaz Murtaza,J.

Prayer for bail has been made on behalf of the  appellant, who has been convicted by Special Judge SC ST Act, Budaun in S.T. No.1217 of 1997 under Sections 307 read with Section 34 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 it is a cross case and both sides have sustained injuries.

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 Irshad Ali Khan convicted in S.T. No. 1217 of 1997 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