Sonu vs State Of U.P.
2011 Latest Caselaw 5710 ALL

Citation : 2011 Latest Caselaw 5710 ALL
Judgement Date : 14 November, 2011

Allahabad High Court

Sonu vs State Of U.P. on 14 November, 2011

Bench: Imtiyaz Murtaza




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5967 of 2011
 

 
Petitioner :- Sonu
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajeev Sisodia,Shashank Kumar
 
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 Court No.9 in S.T. No.284 of 2010 under Section 376(2) (G).

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 initially the report was registered under Section 354 I.P.C and subsequently false allegations were made to attract the provision of Section 376(2)(G).

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

Pending appeal appellant Sonu convicted in S.T. No. 284 of 2010 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