Karan Singh And Others vs State Of U.P.
2012 Latest Caselaw 4648 ALL

Citation : 2012 Latest Caselaw 4648 ALL
Judgement Date : 1 October, 2012

Allahabad High Court

Karan Singh And Others vs State Of U.P. on 1 October, 2012

Bench: Dharnidhar Jha, Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 173 of 2009
 

 
Petitioner :- Karan Singh And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sanjeev Trivedi,Kamal Singh Yadav,R.K. Ojha,R.K. Yadav,R.P.Shukla,Rajeev Chaddha,Vinay Malviya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Dharnidhar Jha,J.

Hon'ble Pankaj Naqvi,J.

We have heard Sri K S Yadav, learned counsel appearing for appellant Deep Singh on his prayer for bail and learned A.G.A. for the State.

The sole submission which was forwarded before us, is that appellant Deep Singh is in custody since the date of judgment, i.e., 18.12.2003. Submission also was that the present appellant along with co-appellant Karan Singh was said to have fired shots at the deceased and injuries were also there. Submission further was that the Court was considering the first prayer for bail of the appellant and there could not be any prospect to the appeal being heard and disposed of,as after 9 years of the conviction of the appellant, the office of the Court has not prepared even the paper book.

Regard being had the years of confinement and the bleak prospect of the appeal being heard, we direct release of appellant Deep Singh on bail, during the pendency of the appeal, on execution of a bond of Rs.20,000/- with two sureties of the like amount each to the satisfaction of the learned Additional Sessions Judge, Court No. 1, Kannauj in connection with Sessions Trial No. 168/2002.

Order Date :- 1.10.2012

Chandra