Smt. Janki & Another vs State Of U.P.
2013 Latest Caselaw 4013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 
Case :- CRIMINAL APPEAL No. - 3357 of 2012
 
Appellant :- Smt. Janki & Another
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Dhiraj Srivastava,B.K. Srivastava
 
Counsel for Respondent :- Govt. Advocate
 
Hon'ble Naheed Ara Moonis,J.

Counter affidavit filed today on behalf of the State is taken on record.

Heard learned counsel for the appellants and the learned AGA.\

The appellants have been convicted by the judgment and order under challenge dated 6.6.2012, passed by Additional District & Sessions Judge(Ex. Cadre), Jhansi in Session Trial No.298 of 2011, arising out of case crime no.261 of 2011, under Sections 498-A, 304-B IPC and Section 3/4 Dowry Prohibition act, Police Station Erach, District Jhansi.

The instant parole application has been moved on behalf of appellants that the marriage of the daughter of the appellant no.1 is going to be solemnized on 15.7.2013, therefore they may be released on short term bail.

Learned AGA has filed counter affidavit in pursuance of the order dated 5.7.2013. In the counter affidavit it has been accepted in para 5 that the marriage of the daughter of the appellant no.1 is going to be solemnized on 15.7.2013.

The factum of marriage of the daughter of the appellant no.1 has been accepted, therefore the appellants are directed to be released on short term bail from today till 19.7.2013, and they shall surrender before the court concerned on 20.7.2013, and on their appearance the court concerned is directed to lodge them in jail at Jhansi. After their surrender the learned counsel for the appellants shall file an affidavit before this court with regard to the surrendering of the appellants on 20.7.2013 and have been taken into custody.

List this case on 25th July, 2013.

Order Date :- 11.7.2013/Mustaqeem.