Ramesh Singh & Others vs State Of U.P.
2013 Latest Caselaw 1317 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 3291 of 2007
 

 
Petitioner :- Ramesh Singh & Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Khan Saulat Hanif,Bagendra Pratap Singh,Ravindra Sharma,Shailendra Kumar Singh
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri  Bagendra Pratap Singh, learned Advocate in support of bail prayer of all the appellants, namely,Ramesh Singh, Jangpal Singh and Bhurey Singh and the learned A.G.A. for the State.

It is urged that a general role has been assigned to all the four accused persons of firing  at the deceased but the deceased had sustained only two injuries.  Another accused Bishun Pal Singh has already been granted on bail by this Court and appellants have served more than six years of imprisonment after conviction although they were on bail during trial which liberty they had not misused and chances of appeal being heard in near future is extremely remote.

Learned AGA did not dispute the aforesaid facts.

Looking to the above argument and period of detention and the fact that the appeal is not likely to be heard in near future, we consider it appropriate to release the appellants on bail.

Let the appellants, namely, Ramesh Singh, Jangpal Singh and Bhurey Singh be enlarged on bail on his furnishing a personal bond of Rupees one lakh and two sureties each in the like amount to the satisfaction of trial Judge concerned in S.T. No. 542 of 2003, under section 302 I.P.C., P.S. Fatehganj, District Bareilly.

As soon as personal and surety bonds are furnished, photocopies of the same are directed to be transmitted to this Court forthwith by trial Judge concerned to be kept on the record of this appeal.

The appellants are allowed one month time to deposit entire amount of fine awarded to him.

Order Date :- 25.4.2013

Priyanka