Salikram vs State Of U.P.
2011 Latest Caselaw 6018 ALL

Citation : 2011 Latest Caselaw 6018 ALL
Judgement Date : 22 November, 2011

Allahabad High Court

Salikram vs State Of U.P. on 22 November, 2011

Bench: S.C. Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 4611 of 2011
 

 
Petitioner :- Salikram
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Nannhe Lal Tripathi
 
Respondent Counsel :- Govt. Advocate,Ajay Kumar Upadhyay
 

 
Hon'ble S.C. Agarwal,J.

Supplementary affidavit annexing therewith the surrender certificate which is taken on record.

Parcha filed by Sri Ajay Kumar Singh on behalf of complainant which is taken on record.

Heard learned counsel for the revisionist and learned A.G.A. for the State.

The matter requires consideration.

Admit.

Issue notice to opposite party no.2

Summon the record.

During the pendency of revision, the revisionist Salikram convicted vide judgment and order dated 28.4.2009 passed by C.J.M. Basti, in criminal case no.4035 of 2005, P.S. Lalganj, district Basti as affirmed by judgment and order dated 21.10.2011 passed by Addl. Sessions Judge, court no.4, Basti in criminal appeal no.34 of 2009, be released on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned subject to deposit of fine.

Order Date :- 22.11.2011

AHN