Munna vs State Of U.P.
2012 Latest Caselaw 1831 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- CRIMINAL APPEAL No. - 1335 of 2010
 

 
Petitioner :- Munna
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Rajendra Kumar
 
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-Munna, who has been convicted under sections 120B/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.

It is submitted by learned counsel for the appellant that the appellant is convicted under sections 120B/302 I.P.C. He had not caused any injury to the deceased. There is no criminal history except the present case against the appellant.

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

Considering the facts and circumstances of the, without commenting upon the merits of the case, in our opinion, the appellant is entitled to be released on bail.

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

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

Order Date :- 16.5.2012

S. Kumar