Kashi Nath Pandey vs State Of U.P.
2012 Latest Caselaw 748 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
Ref. - Crl. Misc. Application No. 36071(B) of 2012.
 
Case :- CRIMINAL APPEAL No. - 599 of 2012
 

 
Petitioner :- Kashi Nath Pandey
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.N.S. Chauhan
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

Heard learned counsel for the appellant and learned A.G.A. for the State and perused the the lower Court's record.

Prayer for bail has been made on behalf of the appellant, who has been convicted by learned Additional Sessions Judge , Pratapgarh in Session Trial No. 588/2011 arising out of Case Crime No. 58/2011 under Sections 376/511 I.P.C., P.S. - Jethwara, District- Pratapgarh and sentenced to undergo 5 years R.I. with fine of Rs. 2500/-.

It is submitted by the learned counsel that as per the allegations the case does not exceed the offence of Section 354 I.P.C..

Learned A.G.A. has opposed the prayer for bail.

After perusal of the record and without commenting any opinion upon merit of the case I consider it to be a fit case for bail.

Accordingly, the bail application is allowed .  Appellant-Kashi Nath Pandey convicted in Sessions Trial No. 588/11 arising out of Case Crime No. 58/2011, under section 376/511 I.P.C., shall be released  on bail on furnishing personal bond and two sureties of like amount to the satisfaction of the court concerned.

Order Date :- 24.4.2012

S Kumar