Pratipal Singh vs State Of U.P.
2011 Latest Caselaw 5723 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5654 of 2011
 

 
Petitioner :- Pratipal Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.K. Dixit
 
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.6, in S.T. No.358  of 94 under Section 363 I.P.C., P.S. Jalalabad, District Shahjahanpur.

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 six years.

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 Pratipal  Singh convicted in S.T. No. 358 of 94 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