Dalel vs State Of U.P.
2013 Latest Caselaw 1220 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 5982 of 2008
 

 
Petitioner :- Dalel
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Vivek Prasad Mathur
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

We have heard Sri Abhinav Singh, learned  Advocate for both the appeals in support of second bail prayer of the appellants Dalel and Shree Pal both the connected appeal Nos. 5981 of 2008 and 5982 of 2008 and learned A.G.A. for the State.

Looking to the specific role assigned to the appellants Dalel and Shree Pal, at this stage, we do not find any reason to grant bail to him. The bail prayer of the aforesaid appellant is rejected.

Hearing of the appellant is expedited.

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

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

Order Date :- 23.4.2013

Priyanka