Chandra Prakash @ Karua And ... vs State Of U.P.
2013 Latest Caselaw 1115 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 4091 of 2007
 

 
Petitioner :- Chandra Prakash @ Karua And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ratan Singh,Apul Misra,G.P.Pal,S.C.Dwivedi
 
Respondent Counsel :- Govt. Advocate,Nitin Kumar Singh
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Last occasion another judge copy was not available, we therefore had passed over the case.

Sri Apul Mishra, learned Advocate being conscious of the duty has supplied to us another judge copy which is taken on record.  Meanwhile, office has also traced out the same and placed it on the record.

Appellant is in jail since August, 2005. It is a case where deceased has been shot dead, after being pulled away from a Jugar.  As on date, we do not find any reason to grant bail to the appellant but looking to the period of incarceration we consider it appropriate keep his bail alive but expedite hearing of appeal.

Hearing of the appeal is expedited.

Office is directed to prepare paper book and list this appeal for final hearing before the appropriate Bench in the week commencing 20th May, 2013.

In case the appeal is not heard within a year, the appellant may revive his bail prayer after oner year.

Order Date :- 18.4.2013

Priyanka