Ghanshyam And Others vs State Of U.P.
2013 Latest Caselaw 3540 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL No. - 8196 of 2009
 

 
Appellant :- Ghanshyam And Others
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Amit Singh,Raj Kumar Pandey
 
Counsel for Respondent :- Govt. Advocate,K.K.Mishra
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri N.L. Tripathi holding brief of Sri Y.K. Tripathi, learned counsel for the appellants and the learned A.G.A.

This parole application has been filed by the appellants, namely, Ghanshyam Pandey, Parushram and Balram for the reason that marriage of daughter of Parushram Pandey, Appellant No. 2 is going to be solemnized on 13.7.2013. In support of that contention, photocopy of marriage card has been annexed as Annexure No. 2 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 Parushram on a short term parole.

Let the appellant Parushram involved in S.T. No. 639 of 1987 (499 of 1987), under Sections 147, 148, 302/149, 395 and 427 I.P.C., P.S. Kothibhar, District Maharajganj be released on short term parole starting from 04.07.2013, on which date said appellant shall be released from jail on his furnishing a personal bond of Rs. 2 lacs and two  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 18.07.2013, on which date appellant is directed to surrender.

This appeal will come up on 19.07.2013.

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

So far as the parole of other two appellants, namely, Ghanshyam Pandey and Balram  it stands rejected.

Order Date :- 2.7.2013

Priyanka