Anil Kumar vs State Of U.P.
2012 Latest Caselaw 820 ALL

Citation : 2012 Latest Caselaw 820 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Anil Kumar vs State Of U.P. on 25 April, 2012

Bench: Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 
C.M. Application No. 16847 of 2012
 

 
Case :- CRIMINAL APPEAL No. - 916 of 2010
 

 
Petitioner :- Anil Kumar
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- A. Rafiq
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Surendra Vikram Singh Rathore,J.

Heard leaned counsel for the appellant and learned A.G.A. for the State and perused the lower court record.

Prayer for bail has been made on behalf of the appellant Anil Kumar, who has been convicted under sections 363, 366 and 376(I) I.P.C. by learned Additional Sessions Judge / F.T.C., court No.-31, Barabanki, in Sessions Trial No. 711/08 arising out of Case Crime No. 506/08 P.S. Bardupur, District - Barabanki, and sentenced to 8 years R.I. with fine.

It is submitted by the learned counsel for the appellant that the appellant was arrested on 29.8.2008 and since then he is in custody. The appeal is also not likely to come up for final hearing in near future.

Learned A.G.A. opposed the prayer for bail to the appellant.

Considering the facts and circumstances of the case and without commenting upon merits of the case, I consider it to be a fit case for bail.

Pending appeal, the appellant Anil Kumar shall be released on bail in the aforementioned case on his executing personal bond with two sureties each in the like amount to the satisfaction of the court concerned.

Till further orders realization of fine, if any, shall remain stayed.

Order Date :- 25.4.2012

S. Kumar