Kamala & Another vs State Of U.P.
2011 Latest Caselaw 5726 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 3246 of 2011
 

 
Petitioner :- Kamala & Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajesh Yadav,D.N. Yadav,H.P.Singh,R.C.Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Prayer for bail has been made on behalf of the  appellants, who have been convicted by Additional Sessions Judge Court No.1, Jaunpur in S.T. No.316 of 2008 under Sections 307, 504, 506 I.P.C.

Heard learned counsel for the appellants and the learned A.G. A. for the State and perused the lower court's record.

Learned counsel for the appellants 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 appellants  are  entitled to be released on bail.

Pending appeal appellants  Kamala and  Sabhajeet are convicted in S.T. No. 316 of 2008 shall be released on bail on their executing a personal bonds 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