Mohd. Saleem Khan vs State Of U.P. Thur. ...
2013 Latest Caselaw 120 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- CRIMINAL APPEAL No. - 465 of 2013
 

 
Petitioner :- Mohd. Saleem Khan
 
Respondent :- State Of U.P. Thur. Superintendent Of Police Central Bureau
 
Petitioner Counsel :- P. Chakravarty
 
Respondent Counsel :- Bireshwar Nath
 

 
Hon'ble Ajai Lamba,J.

Appeal is admitted.

Requisition lower court record.

In regard to prayer for bail (C.M.A. No.30510 of 2013) learned counsel for the applicant-appellant has pointed out that the applicant has been released on interim bail for thirty days vide order dated 07.3.2013.

Sri Bireshwar Nath, learned counsel appearing for C.B.I., does not dispute the facts, as stated.

Considering the fact that the applicant has been released on interim bail by the trial court and final hearing of the appeal is likely to take a considerable time, the application for bail is allowed.

The applicant-appellant is directed to be released on bail by the Special Court to its satisfaction.

Considering the nature of offence under the Prevention of Corruption Act, no ground for suspension of conviction is made out.

Order Date :- 2.4.2013

A.Nigam