Asif vs State Of U.P.
2012 Latest Caselaw 4650 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4684 of 2002
 

 
Petitioner :- Asif
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- V.P. Srivastava,A.K.S. Solanki,Sanjeev Ratan,V.M. Zaidi
 
Respondent Counsel :- A.G.A.,T.A. Khan
 

 
Hon'ble Dharnidhar Jha,J.

Hon'ble Pankaj Naqvi,J.

We have heard learned counsel for both the sides.

Without going into merits of the allegations and considering only the date, i.e. 24.6.2001 from which the appellant is in custody and further considering that during last 11 and half years or so, the office of the Court has not yet been able  even in preparing the paper book of the appeal  so that the appeal  could be listed for hearing we direct the release of appellant namely Asif, on bail, during the pendency of the appeal, on furnishing about Rs.10,000/- with two sureties each of the like amount to the satisfaction of Additional Sessions Judge, Court No.5, District Moradabad in connection with Session Trial No.648 of 2001.

As regards sentence of fine imposed upon the above named appellant, realization thereof shall remain stayed till further orders.

Order Date :- 1.10.2012

Hasnain