Chhunna @ Shatrughan vs State Of U.P.
2013 Latest Caselaw 1181 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5333 of 2002
 
Petitioner :- Chhunna @ Shatrughan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Apul Misra,I.P.S. Rajpoot,Jitendra Singh
 
Respondent Counsel :- A.G.A.
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard learned counsel for the appellant and the learned A.G.A.

This parole application has been filed by the appellant  Chhunna @ Shatrughan for the reason that marriage of his two daughters are going to be solemnized on 28/29.4.2013. In support of that contention, photocopy of marriage card has been annexed as Annexure No. 1 to this parole application.

Learned AGA does not have any serious objection.

Looking to the aforesaid fact, we consider it appropriate to release the appellant Chhunna @ Shatrughan on a short term parole.

Let the appellant Chhunna @ Shatrughan involved in S.T. No. 38 of 2000, under Section 302 I.P.C., P.S. Mahobkanth, District Mahoba be released on short term parole starting from 25.4.2013, on which date appellant shall be released from jail on his furnishing a personal bond of Rs. 1 lac and two solvent sureties each in the like amount to the satisfaction of Court concerned.

Both the sureties will be his near kith and kins. His parole will lapse on 03.5.2013, on which date appellant is directed to surrender.

This appeal will come up on 10.5.2013.

On next date, learned counsel for the appellant is directed to file the surrender certificate of the appellant on an affidavit.

Copy of the order be given to counsel for the appellant on payment of usual charges today itself.

Order Date :- 23.4.2013

Priyanka