Pudai And Another vs State Of U.P.
2012 Latest Caselaw 2500 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- CRIMINAL APPEAL No. - 401 of 2007
 

 
Petitioner :- Pudai And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Satyendra Kumar Singh,Abhishek Misra
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Vishnu Chandra Gupta,J.

(C.M.A. No.51834 of 2012:Application for short term bail)

The petitioners have moved this application to enlarge them on bail for a short period on the ground that the marriage of Vijai Kumar, son of appellant no.1 and brother of appellant no.2, is to be solemnized on 17.6.2012 and all responsible family members are in jail.  It is further submitted that except the petitioner no.1 being father, there is nobody to perform the rituals of the marriage.  He is also ready to remain in police custody during this period on his own personal expenses.

Considering the aforesaid submission of the learned counsel for the appellant, we hereby direct the Jail Superintendent concerned to facilitate the petitioner no.1 Pudai for four days i.e. 15.6.2012, 16.6.2012, 17.6.2012 and 18.6.2012 to perform the rituals of his son's marriage, being in police custody.  In the morning of 19th June, 2012 he shall again be brought in jail.

The petitioner no.1 shall bear the expenses of police personnel.

Order Date :- 12.6.2012

A.Nigam