Balendra vs State Of U.P.
2013 Latest Caselaw 1064 ALL

Citation : 2013 Latest Caselaw 1064 ALL
Judgement Date : 17 April, 2013

Allahabad High Court

Balendra vs State Of U.P. on 17 April, 2013

Bench: Vinod Prasad, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 2526 of 2011
 

 
Petitioner :- Balendra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Kameshwar Singh,P.S.Pundir
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Rejoinder affidavit filed by Sunil Singh is taken on record.

Heard Sri Jagdev Singh, learned counsel for the appellant Omveer Singh, Sri Sunil Singh, learned counsel for the appelllant, Balendra and learned AGA for the State. No body is present for the informant in both connected with Criminal Appeal No. 2526 of 2011 and 2572 of 2011.

After hearing all the appellants and after going through the allegations and autopsy report at this stage, we are not inclined to grant bail to all those appellants. Their bail prayers are declined and rejected.

Hearing of the appeal is expedited.

Office is directed to prepare paper book and list this appeal in first week of July, 2013 before appropriate Bench for final hearing.

In case hearing of appeal is not concluded in a year, appellants may revive their bail prayer.

Order Date :- 17.4.2013

Priyanka