Jabbar Khan vs State Of U.P.
2013 Latest Caselaw 1545 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 226 of 2010
 

 
Petitioner :- Jabbar Khan
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Ajatshatru Pandey,S.M.A.Abdy,Vishwajeet Singh
 
Respondent Counsel :- Govt. Advocate,Akash Mishra,M.D.Mishra
 

 
Hon'ble Vinod Prasad,J.

Hon'ble Anjani Kumar Mishra,J.

Heard Sri S.K. Chaturvedi learned counsel for the appellant and the learned A.G.A.

This parole application has been filed by the appellant Jabbar Khan for the reason that marriage of his two nephews are going to be solemnized on 29.5.2013 and 7.6.2013. In support of that contention, photocopy of marriage card has been annexed as Annexure No. 1 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, namely, Jabbar Khan on a short term parole.

Let the appellant Jabbar Khan involved in G.S.T. No. 33 of 2006, under Sections 302, 307, 504 and 506/34 I.P.C. and 3(2) (v) SC ST (Prevention of Atrocities) Act and Sections 2/3 U.P. Ganster Act, P.S. Kotwail, District Jhansi be released on short term parole starting from 24.5.2013, on which date appellant shall be released from jail on his furnishing a personal bond of Rs. 1 lac and two solvent 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 12.6.2013, on which date appellant is directed to surrender.

This appeal will come up on 5.7.2013.

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

Order Date :- 1.5.2013

Priyanka