Taffajjul vs State Of U.P.
2012 Latest Caselaw 1377 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 2413 of 2009
 

 
Petitioner :- Taffajjul
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil Kumar Singh,Arun Sinha
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the appellant, learned A.G.A. for the State and perused the record.

Prayer for bail has been made by appellant-Taffajjul, who has been convicted under section 302 I.P.C. and sentenced to undergo  life imprisonment with a fine of Rs. 10,000/- by Additional Sessions Judge, F.T.C.-I, Court No. 10, Sultanpur, in Sessions Trial No. 355/06, arising out of Case Crime No. 298/06 , P.S. Karaudikala, District - Sultanpur.

It is submitted by the learned counsel for the appellant that report of the occurrence has been lodged after five months and in the mean-time no inquest report was also completed.

Considering the facts and circumstances of the case, without commenting on the merit of the case, we consider it to be a fit case for bail.

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

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

Order Date :- 4.5.2012

S. Kumar