Ram Gopal vs State Of U.P.
2013 Latest Caselaw 1241 ALL

Citation : 2013 Latest Caselaw 1241 ALL
Judgement Date : 24 April, 2013

Allahabad High Court

Ram Gopal vs State Of U.P. on 24 April, 2013

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CRIMINAL APPEAL No. - 2713 of 2009
 

 
Petitioner :- Ram Gopal
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Atul Verma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

C.M.Application No.36053/2013

Heard learned counsel for the applicant-appellant and the learned Additional Government Advocate.

This short-term bail application has been moved on behalf of appellant- who is convict of Sessions Trial No.390/1997. He has been convicted under Sections 302/34 I.P.C. & Section 3(2)V SC/ST Act, police station Maholi, district Sitapur.

The ground taken is that marriage of son of the appellant is to be performed on 1.5.2013. This cannot be said to be a valid ground to release the appellant on short term bail. Accordingly, the prayer for short term bail is hereby refused.

The application stands rejected.

Order Date :- 24.4.2013

kvg/-