Bholai vs State Of U.P.
2012 Latest Caselaw 1810 ALL

Citation : 2012 Latest Caselaw 1810 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Bholai vs State Of U.P. on 16 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 1316 of 2010
 

 
Petitioner :- Bholai
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Wasim Ahmad
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

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

Prayer for bail has been made on behalf of the appellant-Bholai, who has been convicted under sections 302 I.P.C. and sentenced to undergo maximum sentence of life imprisonment with a file of Rs.5,000/- by Additional Sessions Judge, Court No.1, Sitapur in Sessions Trial No. 505/06, arising out of Case Crime No. 796/05, Police Station-Ramkot, District - Sitapur.

According to the prosecution case, accused- appellant Bholai fired on Raju causing his death.

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

Considering the role of accused-appellant, we are of the opinion that he is not entitled to be released on bail. Accordingly, prayer for bail is rejected.

Order Date :- 16.5.2012

S. Kumar